NAYANKUMAR HASMUKHLAL NARIYELWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN view of consent of learned advocate Ms.Kruti M. Shah for the applicant and learned advocate Mr.Apurva S. Vakil for respondent No.2 and with concurrence of learned Additional Public Prosecutor Ms.C.M. Shah for respondent No.1, the present revision on admission board is taken up for final disposal today itself.

(2.) THEREFORE , Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent No.1. Learned advocate Mr.Vakil waives service of notice of Rule on behalf of respondent No.2.

(3.) HEARD learned advocates for the respective parties.