GRUH FINANCE LIMITED Vs. DISTRICT MAGISTRATE & 1

JUDGEMENT

(1.) RULE . Mr.Bharat Vyas learned Assistant Government Pleader for respondent No.1, and Mr.Utpal M. Panchal, learned advocate for respondent No.2, appear and waive service on behalf of the respective respondents.

(2.) AS such by order dated 25.03.2015 notice for final disposal was issued and hence, with consent of the learned counsel for the parties, the matter is taken up for final disposal and the learned counsel for the parties are heard on length.

(3.) FOLLOWING noteworthy facts can be culled out from the record of the petition.