LAWS(GJH)-2023-7-260

GAURAV NANDKISHOR DHINGRA Vs. STATE OF GUJARAT

Decided On July 04, 2023
Gaurav Nandkishor Dhingra Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. Kunal S. Shah, the learned advocate appearing for the writ-applicant, Mr. Mayank Chavda, the learned AGP appearing for the respondent No.1 and Mr. Kaushal D. Pandya, the learned advocate appearing for the respondent No.2 authority.

(2.) Issue Rule, returnable forthwith. Mr. Mayank Chavda, the learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent No.1 Mr. Kaushal D. Pandya, the 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.