NIMIT TULSI MER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms.Mansi Mekwan states at bar that she has instructions to appear for the complainant and seeks permission to file appearance.

(2.) Permission is accordingly granted.

(3.) Rule. Learned A.P.P. waives service of Rule for respondent No.1 - State and learned advocate Ms.Mansi Mekwan waives service of Rule for the complainant.