HARSHADBHAI HARIBHAI BORISA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondent - State.

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

(3.) Heard Mr. Vaibhav A. Vyas, learned counsel for the petitioners and Mr. Soaham Joshi, learned AGP for the respondent - State.