HARDIK JITENDRABHAI VAGHASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms. Archana Amin states that she has an instructions to appear for respondent Nos.3 and 4 and she may be permitted to file her appearance. Accordingly, she is permitted to file her appearance.

(2.) Rule returnable forthwith. Mr. Krutik Parikh, learned AGP and Ms. Archana Amin, learned advocate waive service of notice of rule on behalf of the respective respondents.

(3.) With consent of learned advocates for the respective parties, the matter is taken up for final hearing.