SAGAR GOVINDBHAI DASRATHBHAI DANTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate, Mr. Nirsarg D. Shah states that he has received instructions to appear in the matter in place of learned advocate, Mr. Chaitanya Vyas. He further submitted that he has already filed his Vakilatnama in the Registry, inspite of that, his name is not shown in the cause list. He further submits that he has already supplied the soft copy of the petition. Therefore, Registry to make necessary correction by showing name of learned advocate, Mr. Nisarg D. Shah appearing for the petitioner.

(2.) Rule. Learned A.G.P. waives service of Rule for the respondent - Jail Authority.

(3.) Heard learned advocates appearing for the respective parties.