MIHIR SURENDRABHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocate Mr. Apurva Dave waives service of rule for respondent no.2 and learned APP Ms. Asmita Patel waives service of rule for respondent no.1 and respondent no.3.

(2.) With the consent of learned advocates for the parties, the matter is taken up for final hearing.

(3.) Heard learned advocate Mr. Sachin Vasavada for the applicant, learned advocate Mr. Apurva Dave for respondent no.2 and learned APP for respondent no.1 - State and respondent no.3.