RAMANBHAI BECHARBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Hardik C. Rawal for the petitioners, learned advocate Mr. H.S. Munshaw for respondent no.2 and learned Assistant Government Pleader Mr. Kurven Desai for the respondent-State through video conference.

(2.) Rule returnable forthwith. Learned Assistant Government Pleader Mr. Kurven Desai waives service of notice of rule on behalf of respondent-State and learned advocate Mr. H.S. Munshaw waives service of notice of rule on behalf of respondent no.2

(3.) Learned advocate Mr. Hardik C. Rawal tendered the draft amendment on 6/8/2021 which was granted. However, inadvertently, order is not transcribed and therefore, the draft amendment is not carried out.