PARAGBHAI RAMSUNGBHAI JUDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates for the respective parties, the petition is taken up for final disposal.

(2.) Mr Digant Popat, learned advocate appearing for the petitioner prays for deletion of the respondent no.4 from the array of the respondents of the captioned proceedings. Request is acceded to.

(3.) Issue rule, returnable forthwith. Mr. Krutik Parikh, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondent nos.1, 2 and 3, Mr Dipan Desai, learned advocate waives service of notice of rule on behalf of the respondent nos.5 and 6.