MAYUR GORDHANBHAI DHAVRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend. Necessary amendment be carried out accordingly.

(2.) On 03.02.2020, this Court has passed the following order:-

(3.) Rule. Learned A.P.P. and learned advocate Ms.Khushbu Shah waive service of Rule for respondent Nos.1 and 2 respectively. The learned A.P.P. objects quashment of the present proceedings on the premise of settlement.