MADHAVI RAVINATH THAKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutors, Ms. Shweta S. Lodha and Mr. Virat Popat, learned advocates waive service of notice of rule on behalf of the respective respondents.

(2.) Heard learned advocates for the respective parties. Learned advocates for respondent no.2 - Original Complainants are permitted to file their Vakalatnamas in the Registry.

(3.) With the consent of learned advocates for the respective parties, the present applications are taken up for final disposal today.