LAWS(GJH)-2022-3-1462

DIPAKBHAI PUNJABHAI PARMAR Vs. STATE OF GUJARAT

Decided On March 31, 2022
Dipakbhai Punjabhai Parmar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for respondent-State.

(2.) With the consent of the learned advocates for the respective parties, all these petitions are taken up for final hearing today.

(3.) Heard Mr. Jeet Bhatt, learned counsel for the petitioners in SCA Nos.14697 of 2021 and 14783 of 2021, Mr. Swapneshwar Goutam, learned counsel for the petitioners so far as SCA No.15740 of 2021 and Mr. Kurven Desai, learned AGP for the respondents.