VINODBHAI BABUBHAI PRAJAPATI Vs. VARSHABEN

JUDGEMENT

(1.) HEARD learned advocate, Mr. M. P. Prajapati for the applicant and learned APP, Mr. K. P. Raval for the respondent No. 2-State.

(2.) NOTICE, returnable on 24th September, 2009. Learned APP, Mr. K. P. Raval, waives service of notice on behalf of the respondent No. 2-State.

(3.) HAVING heard the learned advocate for the applicant and having regard to the facts and circumstances of the case, interim relief in terms of prayer para 13 (B) is granted on condition that the applicant deposits an amount of Rs. 12,500/- (Rupees Twelve Thousand Five Hundred only) in the trial court within 15 days from today. The respondent No. 1 is at liberty to withdraw the said amount from the trial court.