KATUBHAI VESTABHAI RATHAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for respondent-State.

(2.) With the consent of the learned counsels for the respective parties, the petition is taken up for final hearing today.

(3.) Heard Mr. Devendra N. Pandya , learned counsel for the petitioner and Mr. Kurven Desai, learned AGP for the respondents - State through Video Conferencing. Perused the record.