SHAIKH ANWARHUSAIN MAHEBOOBHUSAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Office to correct the appearance as mentioned above.

(2.) Heard the learned advocates appearing for the respective parties. Learned Advocate Mr.A.A.Pathan states that he has instructions to appear for the respondent No.2 complainant. He is permitted to file his appearance forthwith.

(3.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.