VANRAJBHAI VALERABHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. Jhaveri for respondent no.1 - State and learned advocate, Mr. Anurag Rathod for respondent no.2 waive service of notice of Rule.

(2.) Learned advocate, Mr. Anurag Rathod states that he has instructions to appear for respondent No.2 - original complainant. Registry to accept the Vakalatnama of learned advocate, Mr. Anurag Rathod for respondent no.2 - original complainant.

(3.) With the consent of learned advocate for the applicants and learned advocate for respondent No.2 - original complainant, present application is taken up for final disposal today through video conferencing.