MADHAV PRADEEPBHAI JETHAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is granted. It is to be carried out.

(2.) Rule returnable forthwith. Ms. Dhwani Tripathi, learned Assistant Government Pleader waives service of notice of rule on behalf of respondent No.1 while Mr. Vijay Nangesh, learned advocate waives service of notice of rule on behalf of respondent No.2.

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