SAVITABEN DALABHAI SOYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard, learned Advocate, Mr. Shah, appearing for the petitioner, learned AGP, Mr. Udhwani, for Respondent Nos. 1 and 4 and learned Advocate, Mr. Munshaw, for Respondent Nos. 2 and 3.

(2.) With the consent of the learned Advocates for the parties, this matter is taken-up for final hearing and disposal, today. Hence, RULE. Learned AGP, Mr. Udhwani, waives service for Respondent Nos. 1 and 4 and learned Advocate, Mr. Munshaw, waives for Respondent Nos. 2 and 3.

(3.) By way of this petition, the petitioner has prayed for the following reliefs; †"(18) â€