CHHAGAN GANGARAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule returnable forthwith. Ms.Asmita Patel, learned AGP waives service of notice of admission for the respondent-State.

(3.) Sufficient cause is made out to condone the delay. Accordingly, the application for condonation of delay is allowed and stands disposed of. Rule is made absolute.