ANAND M BHARDWAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED Advocate Mr.Pahwa for the applicant moves draft amendment. The same is allowed.

(2.) HEARD learned Advocate Mr.Pahwa for the applicant and learned Advocate General Mr.Trivedi with learned Assistant Government Pleader Mr.Rindani for the respondent State.

(3.) LEARNED Advocate Mr.Pahwa states that he restricts his prayer to Clause-(AA) of para-21 of this application. The other prayer is not pressed.