JAYDEVPRASAD JETHABHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(2.) Learned advocate Ms. Gayatri P. Vyas states that she has received instructions to appear on behalf of respondent No.2. She is permitted to file her Vakalatnama in the Registry. Registry to accept the same.

(3.) Rule. Learned APP Mr. Chintan Dave for respondent no.1 and learned advocate, Ms. Gayatri Vyas for respondent no.2 waive service of notice of Rule.