HARDIKKUMAR RAMESHBHAI PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Pinakin Raval, learned advocate, states that he has instruction to appear on behalf of private respondent and therefore, he may be permitted to file his appearance. Accordingly, he is permitted to file his appearance.

(2.) As observed in the order dtd. 18/11/2022, on that day, neither the petitioner nor his advocate was remained present before this Court. However, the Corpus namely Ms. Priyaben, who is wife of the petitioner, had remained present before this Court.

(3.) Today, the matter is taken up for hearing in the chamber.