ARJUNBHAI LAXMANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for respondent - State. Perused the record.

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

(3.) Heard learned advocates for the respective parties through Video Conferencing.