SHIVAM ASSOCIATES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Rakesh R. Patel for the petitioner/s, learned APP Mr.K.M. Antani for the respondent - State and learned advocate Mr.Amit R. Joshi for the respondent No.2.

(2.) Rule, learned APP waives service of notice of rule on behalf of respondent-State and learned advocate Mr.Amit R. Joshi waives service of notice of rule for the respondent No.2.

(3.) Considering the facts and circumstances of the case, at the joint request of the learned advocates, this matter is taken up for final disposal forthwith.