RAXABEN SHANKARBHAI PATANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.S.J. Nayak, learned advocate states that he has received instructions to appear for and on behalf of respondent no.2 and he shall file his Vakalatnama before the Registry. Registry is directed to accept the same.

(2.) Heard learned advocates for the respective parties.

(3.) Rule. Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents.