RAMANLAL MAGANLAL PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) RULE returnable forthwith. Mr. Kurven Desai learned AGP waives service of notice of Rule for the respondent State.

(3.) Heard Mr. Rushabh Munshaw learned advocate for Mr. H.S. Munshaw learned advocate for the petitioner and Mr. Kurven Desai learned AGP for the respondent State.