LAWS(GJH)-2019-4-263

PURVIBEN SHANKARLAL THAKKAR Vs. STATE OF GUJARAT

Decided On April 02, 2019
PURVIBEN SHANKARLAL THAKKAR Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Leave to correct typographical error in Paragraphs F and G of the Affidavit-in-reply dated 27/03/2019 filed on behalf of the respondent Authority.

(2.) Rule. Mr.Rakesh Patel, learned Assistant Government Pleader waives service of Rule on behalf of the respondents.

(3.) With the consent of the learned advocates appearing on behalf of the respective parties, the matter is taken up for final hearing today.