LAWS(GJH)-2022-4-1594

FALGUNBHAI NIRUKUMAR PARMAR Vs. STATE OF GUJARAT

Decided On April 11, 2022
Falgunbhai Nirukumar Parmar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Surbhi Bhati, learned Assistant Government Pleader waives service of notice of Rule for respondents.

(2.) With the consent of the learned advocates for the respective parties, both these petitions are taken up for final hearing today.

(3.) Heard Mr. G.M. Joshi, learned Senior Counsel assisted by Mr. Vyom Shah, learned advocate for the petitioners and Ms. Surbhi Bhati, learned AGP for the respondents.