STATE OF GUJARAT Vs. VAIBHAVKUMAR PRAMODCHAND MEHTA

JUDGEMENT

(1.) At the outset, learned advocate Mr. Pratik Jasani has submitted that he is retiring from the matter and learned advocate Mr. Zubin Bharda is appearing on behalf of respondent No.1. Mr. Jasani is permitted to retire from the matter.

(2.) Pursuant to the order dtd. 10/12/2024, learned advocate Ms. Niyati Vaishnav has appeared on behalf of respondent Nos.3 and 4. Registry shall accept the Vakalatnama as and when the same is filed. Mr. Takhatsinh Dalpatsinh Hadiyol, trustee of respondent No.3 and Mr. Amitkumar Mangilal Patel, Principal of respondent No.4 are present before this Court.

(3.) Learned advocate Mr. Bharda has tendered the affidavit filed by the respondent No.1-Vaibhavkumar Pramodchand Mehta tendering an unconditional apology. The same is ordered to be taken on record.