GOSWAMI JAYESHBHARTI RAMESHBHARTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Civil Application is disposed of and the main matter is being taken up for final hearing today.

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

(3.) Heard Mr.Sudhir Nanavai learned Senior Advocate for Mr.Vandan Baxi learned advocate for the petitioner and learned AGP, Mr.H.S.Munshaw learned advocate and Mr.Pradip Patel for the respective respondents.