LAWS(SC)-2023-8-120

XYZ Vs. STATE OF GUJARAT

Decided On August 21, 2023
Xyz Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Learned Senior Counsel Mr. Sanjay Parikh submitted that Mr. Shashank Singh, learned counsel is filing his 'No Objection Vakalat' on behalf of the appellant and the same may be accepted.

(3.) His submission is accepted. The Vakalatnama filed by Mr. Shashank Singh is taken on record.