KUMUDBEN ARVINDBHAI VADERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Utkarsh Sharma, learned AGP and Mr.Mihir Patel, learned advocate waive service of rule for and on behalf of respective respondents.

(2.) Vide an order dated 22.09.2020, draft amendment was allowed and persons named in the draft amendment were ordered to be joined as Respondent Nos.4 to 7 in the petition. Pursuant to notice issued to the newly added respondents, Mr.Mihir Patel, learned advocate appeared before the Court and submitted that he has filed his appearance with the Registry. Since his name is not reflected in the cause list, he is directed to see that appearance is properly reflected in the matter by the Registry.

(3.) Brief facts of this case are as under: