JAMNAGAR TRAVELS PVT. LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned advocate Mr. Darshit Brahmbhatt states that he has instructions to appear on behalf of the petitioner and he has already filed his Vakalatnama in the Registry of this Court.

(2.) Rule returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent-State.

(3.) Learned advocate Mr. Brahmbhatt states that he is confining his prayer only to the extent of releasing Mini Truck of the petitioner- Company bearing RTO registration no. GJ-10 TV-8506 bearing Engine no. E08AN1015447, Chasis no. MA3FZBH1T00104804 and hence, the petition of the petitioner was considered to that extent only.