MANJUR SANAULLAKHAN DABUK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms. Dipa B. Zala seeks permission of this Court to permit her to file Vakalatnama on behalf of the original complainant/respondent No.2 herein namely Bhumitbhai Dharmeshbhai Rathwa. Permission as prayed for is granted. Registry to accept the same.

(2.) With the consent of learned advocates appearing for the respective parties, this matter is taken up for final hearing.

(3.) Rule. Learned APP Mr. Pranav Trivedi waives service of notice of rule for and on behalf of respondent-State and learned advocate Ms. Dipa B. Zala waives service of notice of rule for and on behalf of respondent No.2.