LAWS(GJH)-2022-4-717

BHAVESH KODIRAM SINDE Vs. STATE OF GUJARAT

Decided On April 18, 2022
Bhavesh Kodiram Sinde Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent- State.