SMITA HIREN GADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard, learned Advocate, Ms. Vyas, appearing for the petitioner, learned AGP, Ms. Acharya, for Respondent No.1- State, learned Advocate, Mr. Thackar, for newly added Respondent No.2-Saurashtra University and learned Advocate, Mr. Shah, for Respondent No.3-institution.

(2.) At the outset, learned Advocate, Mr. Thackar, appearing for Respondent No.2 submitted that, though, he has received instructions to appear on behalf of Respondent No.2-University, as he has not received Vakalatnama yet, he will be filing the same in the main matter as well as in the Civil Applications within a week and prayed that the Registry may be directed to accept the same.

(3.) With the consent of the learned Advocates appearing for the parties, this matter was taken-up for hearing and final disposal today. Hence, Rule. Learned AGP, Ms. Acharya, learned Advocate, Mr. Thackar, and learned Advocate, Mr. Shah, waive service of rule for the respective respondents.