JOSHI JALPABEN KANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the parties, the main matter is taken up for hearing with the Civil Application (For Orders) of hearing.

(2.) Rule returnable forthwith. Mr. Meet M. Thakkar, learned Assistant Government Pleader waives service of notice of rule for the respondent Nos.1 and 2 and Mr. H.S. Munshaw, learned advocate waives service of notice of rule for respondent No.3.

(3.) Heard learned advocates for the respective parties and perused the record.