LAWS(GJH)-2021-10-1447

NARESH RAMESHWAR KENDULKAR Vs. STATE OF GUJARAT

Decided On October 05, 2021
Naresh Rameshwar Kendulkar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent- State.