SAGAR RAJA NATHU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader appears on advance copy, waives service of notice of Rule for respondent-State.

(2.) Heard learned advocates for the respective parties.

(3.) Learned advocate for the applicants places on record the copy of the order dtd. 8/2/2024 passed in Civil Application (For Condonation of Delay) No.641 of 2024 in F/First Appeal No.34390 of 2023 by this Court, which is taken on record.