MEHTA MANOJBHAI RASIKBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.L.B. Dabhi, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent No.1 and Mr.H.S. Munshaw, learned advocate waives the service of notice of rule on behalf of the respondent No.3 and Mr.Mehul Rathod, learned advocate waives the service of notice of rule on behalf of the respondent No.5.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, present application is taken up for final hearing today.