LAWS(GJH)-2020-9-322

NAJIRBHAI KASAMBHAI PATHAN Vs. STATE OF GUJARAT

Decided On September 21, 2020
Najirbhai Kasambhai Pathan Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Joshi, learned AGP waives service of notice of Rule for the respondent Nos.1 to 3.

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

(3.) Heard Mr.Mehta, learned advocate appearing for the petitioner and Mr.I.G. Joshi, learned AGP appearing for respondent Nos.1 to 3 through video conferencing. Though served, nobody appears for respondent No.4 - Gariyadhar Nagar Palika.