BHAGIRATHSINH BHARATSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned Assistant Government Pleader waives service of notice of rule on behalf of respondents.

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

(3.) Heard learned advocates for the parties.