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Judgment
6 paragraphs · 101 words
Bhargav D. Karia, J
1.
Heard learned advocate petitioner and learned Pleader Mr. Rohan Shah State.
Mr. D.K.Puj for the Assistant Government for the respondent-
2.
Learned advocate Mr. Puj has filed an additional affidavit of the applicant. The same is ordered to be taken on record. It was submitted that as per the communication dated 23.03.2023, the petitioner has already preferred an application for N.A. permission.
3.
Learned AGP Mr. Shah submitted that the considering such application, an appropriate decision shall be taken before 6th April,2023.
4.
Stand over to 6th April,2023. To be listed on top of the Board.