DILIPBHAI RAJABHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties through video conferencing.

(2.) At the outset, learned Advocate Mr.Ronith Joy for the applicant states that the name of the applicant is wrongly mentioned in the cause title as Dilipbhai Rajabhai Joshi instead of 'Dilipbhai Pirabhai Joshi'.He is permitted to amend the cause title accordingly. The name of applicant shall be read as 'Dilipbhai Pirabhai Joshi'.

(3.) Rule. Learned APP Mr.Devnani waives service of rule on behalf of respondent ?State.