MUSTUFA USMANBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Ms. Nidhi Vyas, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(2.) With the consent of the learned advocates appearing for the respective parties, the petition is taken up for its final ' disposal today.

(3.) Heard Mr. Rushabh H. Munshaw, learned counsel for the petitioner and Ms. Nidhi Vyas, learned Assistant Government Pleader for the respondents.