LAWS(GJH)-2023-2-1570

RAMI MAGANLAL KHEMCHAND Vs. STATE OF GUJARAT

Decided On February 20, 2023
Rami Maganlal Khemchand Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned advocates waive service of notice of rule for and on behalf of the respective respondents.

(2.) Since the short issue is involved in the present writ petition, the same is taken up for final hearing today.

(3.) By this writ petition, the petitioners are seeking the following relief: