LAWS(GJH)-2022-4-1065

ANITA YOGENDRA POONIA Vs. STATE OF GUJARAT

Decided On April 26, 2022
Anita Yogendra Poonia Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent- State.