VATSAL TRADING CO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to amend the prayer clause.

(2.) RULE . Mr.K.P.Raval, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent -State of Gujarat.

(3.) HAVING regard to the facts of the case and with the consent of the learned advocates for the parties, the matter is taken up for hearing today.