RAMILABEN MUKESHBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend as prayed for.

(2.) Facts leading to filing of the present petition in nut-shell are as under:

(3.) Shri B.B. Naik, learned Senior Advocate has appeared with Shri Dipen Desai, learned advocate appearing on behalf of the petitioner and Shri Shalin Mehta, learned advocate with Shri Tushar Chaudhary, learned advocate appeared on behalf of respondent No.3 and Shri H.S. Munshaw, learned advocate has appeared on behalf of respondent No.2 and Ms. Jirga Jhaveri, learned Assistant Government Pleader has appeared on behalf of respondent No.1 State.