RAJENDRAKUMAR VASUDEVBHAI PANDYA Vs. SANGITABEN JAYESHBHAI PANDYA

JUDGEMENT

(1.) Mr. Rajesh Dave, learned counsel states that he has received instructions to appear for and on behalf of the respondent no.1. He shall file his Vakalatnama before the Registry of this Court. Registry shall accept the same.

(2.) Rule returnable forthwith. Mr.Rajesh Dave, learned advocate waives service of notice of rule for and on behalf of the respondent No.1-original complainant and Ms. Vrunda Shah, learned APP waives service of notice of rule for and on behalf of the respondent No.2-State.

(3.) Heard Mr. Nitin M.Amin, learned counsel for the applicants, Mr. Rajesh Dave, learned counsel appearing for the respondent no.1- original complainant and Ms.Vrunda Shah, learned APP appearing for the respondent No.2 - State.