JYOTSANABEN R. PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Aditya Davda, learned Assistant Government Pleader waives service of notice of Rule for respondent Nos.1 to 4. The board reflects that learned advocate Mr. Deepak Sanchela appears for and on behalf of respondent No.5, but he remained absent.

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

(3.) Heard learned advocate Mr. Prit U. Shah for the petitioner and learned Assistant Government Pleader Mr. Aditya Davda for the respondents. Perused the record.