TRUSHABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.I.G. Joshi, learned Assistant Government Pleader waives service of notice of rule on behalf of respondent No.1 - State and Mr.Aditya R. Parikh, learned counsel waives service of notice of rule on behalf of respondent No.2.

(2.) With the consent of the learned advocates for the respective parties, the present petition is being taken up for final hearing today.

(3.) Heard learned advocates appearing for the respective parties through video conferencing.