CHANDRAKANT AMRUTLAL NAYEE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Karan Y. Vyas, learned advocate appearing for the petitioner, Ms. Suman Motla, learned AGP appearing for the respondent No.1 - State and Mr. Abhijit Rathod, learned advocate for Mr. Mehul H. Rathod, learned advocate appearing for the respondent No.2.

(2.) Issue Rule, returnable forthwith. Ms. Suman Motla, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent No.1 and Mr. Abhijit Rathod, 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. The present petition is filed through the Power of Attorney holder of the petitioner.