JIMABEN VAJESINGBHAI GUDIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) Leave to amend the name of the petitioner in SCA No. 16764 of 2021.

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