LAWS(GJH)-2022-12-231

MAAN CHIRAGKUMAR PATEL MINOR Vs. STATE OF GUJARAT

Decided On December 07, 2022
Maan Chiragkumar Patel Minor Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Rohan Shah, learned Assistant Government Pleader waives service of notice of rule on behalf of respondent-State. Though served, nobody appears for respondent Nos.2 and 3.

(2.) With consent of the learned advocates appearing for the respective parties, this matter is taken up for final hearing today.

(3.) The prayer in this petition to direct the respondent No.2 to correct name from Meet to 'Maan'.