ANERI AMALBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms.Mita Panchal for the petitioners and learned AGP Mr.Utkarsh Sharma on behalf of the respondents.

(2.) Issue Rule returnable forthwith. Learned AGP waives service of notice of Rule on behalf of the respondent State.

(3.) With the consent of the parties, the present petition is taken up for final hearing.