ATULKUMAR BHIKHALAL VALAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri L.B. Dabhi, learned APP waives service of notice of rule on behalf of respondent no. 1 and Ms. Bela Prajapati, learned advocate wavies service of notice of rule on behalf of respondent no. 2.

(2.) It is reported by Ms. Bela Prajapati, learned advocate that she has already filed the Vakalatnama in the Registry today on behalf of respondent no. 2.

(3.) In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present application is taken up for final hearing today.