PAYALBEN SHASHANKBHAI ROHATGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) A request was made by the Court to learned advocate Mr. Hriday Buch to assist the Court in this matter, which was accepted by him. Accordingly, learned advocate, was appointed as Amicus Curiae in the matter.

(2.) Rule. Learned advocates waive service of notice of rule on behalf of respective respondents.

(3.) Today, the petitioner, party-in-person, submitted Affidavit of unconditional apology, affirmed on 29/4/2023, which is taken on record. The contents of the said Affidavit reads as under;