ANIL JIVATRAM JAYSINGHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned Advocate Mr. Divyesh Patel would submit that he has instructions to appear on behalf of the respondent No.2-original complainant and would seek permission to appear on behalf of the respondent No.2. Permission is granted. Learned Advocate Mr. Patel is permitted to file his Vakalatnama by 4/3/2022.

(2.) Heard learned Advocate Mr. Sikander Saiyed for the applicants, learned APP Ms. M. D. Mehta for the respondent No.1-State and learned Advocate Mr. Divyesh Patel for the respondent No.2-original complainant.

(3.) Rule returnable forthwith. Learned APP waives service of Rule for the respondent-State and learned Advocate Mr. Patel waives service of Rule for the respondent No.2.