STATE OF GUJARAT Vs. NILESH R. RAVAL

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Vaibhav Vyas, learned advocate waives service of notice of Rule for and on behalf of the respondents in all the petitions except SCA No.18297 of 2021.

(2.) Though served, nobody appears for respondent/s so far as SCA No.18297 of 2021 is concerned. Since the issue is similar to the rest of the petitions, this petition is also taken up for hearing.

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