LAWS(GJH)-2021-11-444

MINALBEN BANUBHA RANA Vs. STATE OF GUJARAT

Decided On November 26, 2021
Minalben Banubha Rana Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned Advocate Ms. Mita Panchal for the petitioner and learned AGP Mr. Utkarsh Sharma on behalf of the respondents.

(2.) Issue Rule returnable forthwith. Learned AGP waives service of notice of Rule on behalf of the respondents.

(3.) With the consent of the parties, the present petition is taken up for final hearing.