RAMESHCHANDRA DESHWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Mukundkumar A. Thakkar, learned advocate states that he has received instructions to appear for and on behalf of the respondent no.2 and sought permission to appear on behalf of the respondent no.2. Permission; as sought for; stands granted. He shall file his Vakalatnama before the Registry. Registry shall accept the same.

(2.) Leave to amend in name of the respondent no.2.

(3.) Rule returnable forthwith. Learned advocate Mr. Mukundkumar A. Thakkar waives service of notice of rule for and on behalf of the respondent no.2 and learned APP waives service of notice of rule for and on behalf of the respondent no.1-State.