LAWS(GJH)-2021-4-151

RIYAZBHAI ABDULKADARBHAI MEMON Vs. STATE OF GUJARAT

Decided On April 15, 2021
Riyazbhai Abdulkadarbhai Memon 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 the respondents.

(2.) Today, learned APP for the respondents-State has produced a report dated 10.04.2021 under the signature of Dr. Pallavi Ninama I/C HOD & Associate Professor, Obs & Gynec Dept alongwith opinion of Dr. Archana Sisodia (Assistant Professor), Dr. Hardik Shah, Assistant Professor and Dr. Swati N. Patel (Assistant Professor) of GMERS Medical College and Hospital, Sola, Ahmedabad, which is taken on record.

(3.) The opinion given by the Formation of Committee (Dr. Archana Sisodia (Assistant Professor), Dr. Hardik Shah, Assistatn Professor and Dr. Swati N. Patel (Assistant Professor) of GMERS Medical College and Hospital, Sola, Ahmedabad is as under: