PARMAR ALPESHKUMAR UDESINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Pruthvirajsinh Solanki, learned advocate for the petitioner and Ms.Moxa Thakker, learned APP for the respondents through Video Conferencing.

(2.) RULE. Ms.Moxa Thakker, learned APP waives service of notice of rule on behalf of the respondents.

(3.) An affidavit of one Shri Gohil Natvarsinh Mohansinh is filed, wherein in para-5, he has specifically stated that he has no objection if the vehicle in question is released and the possession thereof is given to Alpeshkumar Udesinh Parmar.