CHHAYABEN VIJAYKUMAR THAKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR. Mukesh B. Dave, learned advocate appears and states that he has received instructions to appear on behalf of respondent Nos.3 and 4 and he shall enter his appearance during the course of the day. Registry is directed to accept his appearance representing respondent Nos.3 and 4.

(2.) RULE. Mr. Dabhi, learned APP appears and waives service of notice of RULE on behalf of respondent Nos.1 and 2, whereas Mr. Mukesh B. Dave, learned advocate appears and waives service of notice of RULE on behalf of respondent Nos.3 to 4.

(3.) THIS Court vide order dated 3.12.2010 issued Notice to respondents, which was made returnable on 16.12.2010 on condition that the petitioner shall deposit Rs.5000/- as a cost, to show her bona fide, on or before 6.12.2010.