BABARBHAI MANSUKHBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Joshi, learned AGP waives service of notice of rule for the respondents.

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

(3.) Heard learned counsels for the respective parties at length through video conferencing.