LAWS(GJH)-2022-8-1226

CHELANA DEVABHAI KARABHAI Vs. STATE OF GUJARAT

Decided On August 24, 2022
Chelana Devabhai Karabhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned Assistant Government Pleader waives service of notice of Rule for the respondents in both these petitions.

(2.) With the consent of the learned advocates for the respective parties, both these petitions are taken up for final hearing today.

(3.) Since both the petitions are involving common issue, facts of SCA No. 10897 of 2020 are discussed.