RAHUL SHYAMLAL MEENA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms.Sangita Ranawat states that he has received instructions to appear on behalf of respondent No.2. He is permitted to file his Vakalatnama in the Registry. Registry to accept the same.

(2.) With the consent of learned advocates appearing for the parties, present petition is taken up for final disposal today.

(3.) Rule. Learned APP Mr.L.B.Dabhi for respondent no.1 and learned advocate, Ms.Sangita Ranawat for respondent no.2 waive service of notice of Rule.