MAHENDRABHAI JIVANBHAI SARVAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 18/11/2021, this matter with consent of the learned counsels for the respective parties was taken up for final hearing and the judgement was reserved.

(2.) Rule returnable forthwith. Mr. Meet Thakkar, learned AGP for respondent no. 1, Mr. M.R. Bhatt, learned Senior Counsel appearing with Mr. Munjal Bhatt, learned advocate for respondents no.8, 8.1, 8.2, Mr. H.S Munshaw, learned counsel for respondent no. 2 and Mr. R.M. Parmar, learned advocate for respondents no. 3, 4, 5, 6.1, 6.2, 6.3, 6.4 and 7 waive service of notice of Rule.

(3.) Heard Mr. Asim Pandya, learned advocate appearing with Mr. Manan Bhatt, learned advocate for the petitioners, Mr. Meet Thakkar, learned AGP for respondent no. 1, Mr. M.R. Bhatt, learned Senior Counsel appearing with Mr. Munjal Bhatt, learned advocate for respondents no. 8, 8.1, 8.2, Mr. H.S Munshaw, learned counsel for respondent no. 2 and Mr. R.M. Parmar, learned advocate for respondents no. 3, 4, 5, 6.1, 6.2, 6.3, 6.4 and 7.