RAMESHBHAI LAXMANBHAI KHRISTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader Mr.Antani waives service of notice of rule for the respondent - State.

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

(3.) Heard learned advocates appearing for the respective parties through Video Conferencing.