SURESHBHAI LALJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate Mr.Keval Brahmbhatt states that he has received instructions to appear on behalf of respondent Nos.2.1 to 2.5. He is permitted to file his Vakalatnama in the Registry. Registry to accept the same.

(3.) Rule. Learned APP Mr. L.B. Dabhi for respondent no.1 and learned advocate, Mr. L.B. Dabhi for respondent nos.2.1 to 2.5 waive service of notice of Rule.