USHABEN BHOGILAL VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend.

(2.) Learned advocate Ms.Bhoomi Thakore is permitted to file her Vakalatnama on behalf of respondent no.4. Registry shall accept the same.

(3.) Rule. Learned AGP Mr.Hardik Mehta waives service of notice of Rule for and on behalf of respondent no.1-State and learned advocate Ms.Bhoomi Thakore waives service of notice of Rule for and on behalf of respondent no.4.