THAKOR PRAKASH KUMAR AMRATJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondent No.1 - State.

(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.