YASWANT MAKANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior advocate Mr. Jal Unwala with learned advocate Ms. Tejal Vashi for the petitioners, learned Additional Advocate General Mr. Mitesh Amin with learned AGP Mr. Kanva Antani for the respondents - State in main matter and learned advocate Mr. Nisha M. Parikh for the applicant in Civil Application (for joining party) No. 2 of 2024.

(2.) As today, two Civil Applications - Civil Application (for vacating interim relief) No. 1 of 2024 and Civil Application (for joining party) No. 2 of 2024 are listed before this Court, with the consent of learned counsels for the parties, the main matter was taken up for final hearing. Hence, Registry is directed to list the main matter being Special Civil Application No. 12807 of 2023 for hearing today itself.

(3.) As the parties have agreed for final hearing of the main matter, issue RULE. Learned AGP Mr. Kanva Antani waives service of notice of rule for and on behalf of the respondents - State.