KALUBHAI BHAVSINGBHAI MASANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. J. K. Shah, learned APP waives service of notice of rule on behalf of respondent No. 1 and Mr. H. M. Bhavsar, learned Advocate waives service of notice of rule on behalf of respondent No. 2. At the request of Mr. A. M. Dagli, learned Advocate for the petitioners and with the consent of learned APP Mr. J. K. Shah and Mr. H. M. Bhavsar, learned Advocate for respondent No. 2, the matter is taken up for final hearing.

(2.) THE petitioner No. 1-Kalubhai Bhavsinghbhai Masani and his wife Parul are before this Court, with the prayer in Paragraph-15 (B) that,

(3.) IT is also prayed in Paragraph-15 (C) that,