BELABEN VINODCHANDRA CHOKSI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.Dhanesh Patel learned advocate for the petitioner and Mr.Kshitij Amin learned Standing Counsel appearing for respondent nos.1 and 2.

(2.) RULE returnable forthwith. Mr.Amin learned advocate waives service of notice of Rule on behalf of respondent nos.1 and 2.

(3.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.