MEHUL JAYANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms.Hemali Pandya states that she has received instructions to appear on behalf of respondent No.2 - original first informant. She is permitted to file her Vakalatnama in the Registry. Registry to accept the same.

(2.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(3.) Rule. Learned APP Mr. D.M. Devnani for respondent no.1 and learned advocate, Ms. Hemali Pandya for respondent no.2 waive service of notice of Rule.