KISHANBHAI NATHUBHAI FOFANDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. Amendment to be carried out forthwith.

(2.) Rule. Learned AGP Ms.Krushita Dave waives service of notice of rule for respondent nos.1 and 2 and learned advocate Mr.Deepak Sanchela waives service of notice for respondent no.3.

(3.) Heard learned advocate Mr.Kakkad for the petitioner, learned AGP Ms.Krushita Dave for respondent nos.1 and 2 and learned advocate Mr.Deepak Sanchela for respondent no.3.