BHIMABHAI KANABHAI KESHWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Sangeeta Pahwa learned advocate for Thakkar and Pahwa learned advocates for the petitioner and Ms.Surbhi Bhati learned AGP for the respondents - State.

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

(3.) RULE returnable forthwith. Ms.Bhati learned AGP waives service of notice of Rule on behalf of the respondents - State.