ELIZABETH PHILIP THOMAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned AGP Shri Bharat Vyas for the respondent no.1State and learned counsel, Shri A.D. Oza for the respondent no.2board waive service of notice of rule.

(2.) THE present Petition has been filed by the petitioner under Articles 14 and 226 of the Constitution of India on the grounds mentioned in the petition for the following prayers :

(3.) HEARD learned counsel, Shri Sanjay Suthar for the petitioner, learned AGP Shri Bharat Vyas for the respondent no.1 and learned counsel, Shri A.D. Oza for the respondent no.2.