SHAILESHBHAI RAGHUBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr. Hardik Soni for respondent no.1 - State and learned advocate Mr. Nayan Gupta for respondent no.2 - Original Complainant waive service of notice of Rule.

(2.) Heard learned advocate Mr. Malaykumar Patel for the applicants, learned APP Mr. Hardik Soni for respondent no.1 - State and learned advocate Mr. Nayan Gupta for respondent no.2 - Original Complainant, who is permitted to file his Vakilatnama in the Registry.

(3.) With the consent of learned advocate for the applicants and learned advocate for respondents, present application is taken up for final disposal today.