JAYSHREE CHANDRAKANT BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant seeks amendment in the application.

(2.) Heard learned advocate Mr. Budhbhatti for the applicant and respondent no. 2 partyinperson.

(3.) The learned advocate for the applicant has drawn attention of the Court to the proposed draft amendment, wherein grounds (I), (J), (K) & (L) are mentioned and additional relief (11)(G) is mentioned.