NAROTTAMBHAI KARSHANDAS NANDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause by adding paragraph 12(AA).

(2.) RULE. Shri R.C. Kodekar, learned APP waives service of notice of rule on behalf of respondent no. 1 and Shri Premal Ranchh, learned advocate waives service of notice of rule on behalf of respondent no. 2-original complainant.

(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.