URMILABEN DAHYABHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned Counsel for the respective parties.

(2.) Rule returnable today. Ms. Hansa Punani, learned A.G.P., appears and waives service of rule for respondent No. 1 and Ms. Sejal K. Mandavia appears and waives service of rule for respondent Nos. 2 and 3.

(3.) On a joint request the petition is taken up for final hearing today.