LAWS(GJH)-2007-9-211

URMILABEN CHAMBAKBHAI PATEL Vs. STATE OF GUJARAT

Decided On September 17, 2007
URMILABEN CHAMBAKBHAI PATEL Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Leave to amend.

(2.) Rule. Mr.Niraj Soni, learned Assistant Government Pleader waives the service of rule for respondents.

(3.) At the request of the parties, the matter is taken up for final hearing.