HITESHKUMAR D VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Advocate Mrs. M.S. Sharma waives service of rule on behalf of the respondent No. 3. Learned A.G.P. Mr. S.R. Divetia waives service of rule on behalf of the respondent Nos. 1 and 2.

(2.) With the consent of the parties' Advocates, the matter is heard today for final hearing.

(3.) In response to our notice issued on 19th March, 1997, the respondent No. 3 has kept present before us Miss Varsha-his daughter.