DIVYESH BHAGWANDAS TANNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Nilay Thakar states that he has instructions to appear for respondent No.2 - complainant. He is permitted to file his Vakalatnama.

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

(3.) Rule. Learned APP Mr. Raval for respondent no.1 and learned advocate, Mr. Thakar for respondent no.2 waive service of notice of Rule.