ALPESHKUMAR BHURABHAI PARMAR Vs. RAKESHKJUMAR BHAVANISHANKAR MEHTA

JUDGEMENT

(1.) Learned advocate Mr. V.A. Mansuri waives service of notice of rule for and on behalf of respondent No.1.

(2.) By way of present application, applicant has prayed for following reliefs:

(3.) Heard learned advocates appearing for the respective parties and learned APP appearing for the respondent-State.