ATMARAMN MADHAVLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PETITIONERS are permitted to delete respondent no. 4.

(2.) HEARD Mr. P. R. Nanavati, learned counsel for the petitioners, Mr. Vinay Pandya, learned AGP for respondent nos. 1 and 2, Mr. Amar Bhatt, learned counsel for respondent nos. 3 and 5 and Mr. Dharmesh Shah, learned counsel for respondent no. 6.

(3.) RULE. Mr. Vinay Pandya, learned AGP for respondent nos. 1 and 2, Mr. Amar Bhatt, learned counsel for the respondent nos. 3 and 5 and Mr. Dharmesh Shah, learned counsel for the respondent no. 6 waive service of Rule on behalf of the respective respondents.