RAJUBHAI KANJIBHAI RATHVA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Advocate Mr. Namrata J. Shah for the petitioner and learned Advocate Mr. Parth H. Bhatt for the respondents.

(2.) Rule returnable forthwith. Learned Advocate Mr. Bhatt waives service of Rule for the respondents.

(3.) With consent of learned Advocates for the parties, the matter is taken up for final hearing.