SUNIL SATYAPAL MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned counsel for the respective parties, the matter is heard finally.

(2.) Rule. Rule is made returnable forthwith.

(3.) Heard learned Senior Counsel Mr.N.D.nanavati, assisted by Mr. Pratik jasani, learned counsel for the petitioner and Mr.I.H.Syed, learned Senior Counsel assisted by Mr. Anik Kadri and Ms. Hetvi Sancheti, learned counsel for the respondent No.2 and Mrs. Krina Calla, learned APP for the respondent No.1 State.