RAJAN HUSAINBHAI JUNEJA 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 No.1 – State while Mr. H.S. Munshaw, learned advocate waives service of notice of Rule for the respondent No.2.

(2.) with consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(3.) Heard Ms. Harshal Pandya, learned advocate for the petitioners, Mr. Utkarsh Sharma learned AGP for the respondent-State and Mr. H.S. Munshaw learned counsel for the respondent No.2.