ZALA MAYURDHVAJSINH NIRMALSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Surbhi Bhati, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

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

(3.) Heard Ms. Archita M. Prajapati, learned counsel for the petitioners and Ms. Surbhi Bhati, learned Assistant Government Pleader for the respondents. Perused the record.