JAYENDRASINH YASHAVANTSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. It is to be carried out forthwith.

(2.) Heard Mr.H.M. Parikh, learned senior counsel for the petitioner, Mr. Trivedi, learned AGP for the respondent - State and Mr.Dave, learned counsel for the respondent No.3 through Video Conferencing.

(3.) RULE, returnable 27.8.2020. Learned AGP Mr.Trivedi waives service of notice of Rule for and on behalf of the respondent - State as well Mr.Dave, learned counsel waives service of notice of Rule for and on behalf of the respondent No.3.