SHRIRAM HOUSING FINANCE LTD Vs. CHIEF JUDICIAL MAGISTRATE

JUDGEMENT

(1.) Learned Advocate Mr. Prerak Oza seeks permission to amend the cause title and join Government Pleader attached with this Court as respondent no.2. Permission is granted. Amendment to be carried forthwith.

(2.) Heard learned Advocate Mr. Prerak Oza on behalf of the petitioner and learned Assistant Government Pleader Ms. Jyoti Bhatt on behalf of newly joined party respondent no .2

(3.) By way of this petition, the petitioner has sought for the following relief: