SHEETAL DINKARRAI TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) Heard Ms. Rucha Gami, learned counsel for the petitioner and Ms. Surbhi Bhati, learned AGP for the respondent-State. Perused the record.