RUPABHAI MANUBHAI SANIYARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. M.T. Mishra learned advocate for the petitioner, Mr. Utkarsh Sharma, learned AGP for the State. Draft amendment granted.

(2.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned AGP appearing on behalf of the respondent State waives service of notice of Rule.

(3.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.