RONAKBHAI PRAMODBHAI PATEL Vs. RUPEN DINUBHAI PATEL

JUDGEMENT

(1.) This Court vide order dtd. 1/2/2023, had issued notice upon the respondent No.1. The record reveals that the notice has been duly served upon the respondent No.1. However, respondent No.1 has chosen not to appear before this Court or to contest the present application seeking leave to appeal filed by the original complainant.

(2.) Heard Mr. Jay Barot, learned advocate on record for the applicant-original complainant and Ms. C.M. Shah, learned APP appearing for the respondent-State.

(3.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-State.