GULAMKADAR KASAMBHAI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

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

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

(3.) The prayer of the petitioner is that the petitioner who had undergone Angioplasty, was entitled to full reimbursement of Rs.,1,76,757.0086 Paisa.