JITENDRAKUMAR KESHAVLAL TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma learned AGP waives service of notice of Rule on behalf of the respondent State.

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

(3.) In view of the main matter being taken up for hearing, the Civil Application is disposed of.