VINODSINH B. RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP waives service of rule for the respondent-State.

(2.) This Court on 11.01.2019 passed the following order:

(3.) Today, Mr. A.D.Parmar, P.S.I, Investigating Officer, is present who confirms that there are no antecedents of the applicants. He further confirms that plant has been working on regular basis and there is no hindrance as such. He also further has stated that they are not that kind of persons who are, on regular basis, creating any difficulty for the administration.