GIRISHBHAI JITABHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. A.S. Sunelwala seeks permission of this Court to permit him to file Vakalatnama on behalf of the original complainant/ respondent No.2 -Nayanaben w/o Girishbhai Vankar. Permission as prayed for is granted and he may be permitted to file his Vakalatnama during the course of day. 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 Mr. A.S. Sunelwala waives service of notice of rule for and on behalf of respondent No.2.