HARGOVINDDAS MATHURBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mrs.Punani, learned APP waives service of notice of Rule on behalf of respondent No.1-State.

(2.) Learned counsel for the applicants, under instructions, submits that he does not press this application qua applicant No.3 with a liberty to approach the Court as and when situation warrants.

(3.) Accordingly, now this application is confined to applicant Nos.1 and 2 only.