LAWS(GJH)-2023-7-1195

PATEL AMISHABEN PRAHLADBHAI Vs. STATE OF GUJARAT

Decided On July 18, 2023
Patel Amishaben Prahladbhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Registry to accept the Vakalatnama of Mr. Hardik Desai, learned advocate, who has instructions to appear for and on behalf of the respondent No.2.

(2.) Issue Rule, returnable forthwith. Mr. Ayaan Patel, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent No.1 and Mr. Hardik Desai, learned advocate waives service of notice of Rule on behalf of the respondent No.2.

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