LAWS(GJH)-2025-3-79

AFROJA MAHMUD POTHIAWALA Vs. STATE OF GUJARAT

Decided On March 20, 2025
Afroja Mahmud Pothiawala Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for the respondent State.

(2.) The brief facts of the case are as under :

(3.) Heard learned advocates appearing for the respective parties.