SUSMITABEN PRADIPKUMAR DOSHI Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Krutik Parikh learned AGP waives service of notice of Rule on behalf of respondent nos.1 and 2.

(2.) Though served, nobody appears for respondent nos.3 and 4.

(3.) With the consent of learned advocates for the respective parties, these petitions are taken up for final hearing.