KAPIL HUKMICHAND KOTHARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Draft amendment is allowed. To be carried out forthwith.

(2.) Rule. Learned Assistant Government Pleader Mr. Trupesh Kathiriya waives service of notice of rule on behalf of the respondent Nos. 2 to 4.

(3.) With the consent of the learned advocates for the parties, the matter is taken up for final disposal.