LAWS(GJH)-2022-4-290

VIPULKUMAR SHYAMKUMAR BHAND Vs. STATE OF GUJARAT

Decided On April 18, 2022
Vipulkumar Shyamkumar Bhand 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.