HARSHIDA MAHENDRAKUMAR VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for respondents.

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

(3.) Heard Mr. Hemang Parikh, learned counsel for the petitioners and Mr. Kurven Desai, learned AGP for the respondents.