JAGATSINH VARVAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As far as petitioner No.1 is concerned, the petition is withdrawn and is disposed of qua petitioner No.1 as having been withdrawn.

(2.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for respondents.

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