ENA OBED UTHAMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. LR Pujari learned AGP waives service of notice of rule for the respondents.

(2.) WITH the consent of the learned Counsel appearing for both the sides, the matter is finally heard.

(3.) MR. Choksi has placed on record the fax copy of the Power of Attorney notarised before the Notary Public at USA.