LAWS(GJH)-2023-7-242

SARTHAK JIGARBHAI BAVISHI Vs. STATE OF GUJARAT

Decided On July 04, 2023
Sarthak Jigarbhai Bavishi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. Jarjeeskhan, the learned advocate appearing for the petitioner, Mr. Mayank Chavda, the learned AGP appearing for the respondent No.1 - State and Mr. Kaushal Pandya, the learned advocate appearing for the respondent No.2.

(2.) Issue Rule, returnable forthwith. Mr. Mayank Chavda, the learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent No.1 and Mr. Kaushal Pandya, the learned advocate waives service of notice of Rule on behalf of the respondent No.2.

(3.) With the consent of the learned advocates appearing for the respective parties, the captioned petition is taken up for final hearing.