ZULEKHABANU IDREESBHAI MULTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Ankit Pandya, learned advocate states that he has instructions to appear for the respondent no.2-original complainant and seeks permission to file Vakalatnama with the Registry. Permission is granted. Registry is directed to accept the same.

(2.) Heard Mr. Aniq A. Kadri, learned counsel for the applicants, Mrs. Krina Calla, learned APP for the respondent State and Mr. Ankit B. Pandya, learned counsel for respondent No.2 - original complainant.

(3.) Rule. Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents.