PANCHANI ASHISHKUMAR PRAVINBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. G.M. Joshi with learned Advocate Mr. Vyom Shah on behalf of the petitioners and learned AGP Mr. Hardik Soni for the respondent-State.

(2.) Rule returnable forthwith. Learned AGP Mr. Soni waives service of Rule for the respondent-State.

(3.) With consent of the parties and since a common issue is involved in this group of petitions, the same are being taken up for final decision forthwith.