BHAVESHKUMAR RAMESHBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

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

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

(3.) Heard learned advocates for the respective parties. Perused the record.