DIPENDRASINH CHHOTUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Mohammad K. Vora states that he has received instructions to appear on behalf of respondent No.2. He is permitted to file his Vakalatnama as well as the Resolution passed by the Society. 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, Mr.Mohammad K. Vora for respondent no.2 waive service of notice of Rule.