HARESH RANCHHODBHAI SONARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Dagli, learned advocate for the applicant and Mr.Kodekar, learned APP for the respondent-State through video conferencing.

(2.) At this stage, learned advocate Mr.M.K.Pujara appears and states that he has instruction to appear on behalf of the original complainant and he may be permitted to file his Vakalatnama as well as identity proof of the complainant. Permission is granted. Registry is directed to accept the Vakalatnama of Mr.Pujara and the identity proof that may be filed by learned advocate and put it on record.

(3.) Rule. Learned APP as well as learned advocate for respondent no.2 waive service. Considering the short dispute involved as also the settlement between the parties, the matter is taken up for final hearing today.