MAMTA MANSUKHBHAI CHOTHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri H.S. Munshaw for learned Advocate Shri R.H. Munshaw on behalf of the petitioner and learned Assistant Government Pleader Shri Utkarsh Sharma on behalf of the respondent State.

(2.) Issue Rule returnable forthwith. Learned AGP waives service of rule on behalf of the respondent no. 1- State. With the consent of the parties, the petition is taken up for final hearing.

(3.) Short facts leading to filing of this Court are as under: