CHANDRAKANTBHAI GORAKHBHAI LUHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of rule on behalf of the respondent - State.

(2.) Learned advocate Mr. Devansh Kakkad states that learned advocate Mr. Aadil Hussain Saiyed has received instructions to appear on behalf of the original complainant and seeks permission to file his Vakilatnama in the registry.

(3.) Permission as prayed for is granted. Registry is directed to accept the Vakilatnama of learned advocate Mr. Aadilhussain Saiyed appearing for the original complainant.