RAVINDRAPURI MANIPURI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Shivangi Rana, learned advocate for Mr.Majmudar, learned advocate for the applicant andMr.Pandya,learnedAPP.

(2.) Rule. Rule returnable forthwith. Mr.Pandya, learnedAPPhaswaivedserviceofRule.

(3.) At the request of learned advocate for the applicant and with consent of learned APP, the application is taken up for hearing and final ordertoday.