RAHULKUMAR HARESHKUMAR JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 13/4/2023, the matter at the request of learned advocate for the petitioner was placed before the Division Bench on the ground that another matter involving identical issue is listed there.

(2.) Thereafter, Division Bench of this Court passed an order dtd. 18/4/2023, detagging the matter from the group and also directed to list the same forthwith before the appropriate bench. Accordingly, the matter is listed and taken up today for final hearing.

(3.) Rule returnable forthwith. Learned Assistant Government Pleader Ms. Jyoti Bhatt waives service of notice of Rule on behalf of respondent - State and learned advocate Ms. Trusha Patel waives service of notice of rule on behalf of respondent No. 2.