SUNIL ARVINDBHAI KAPADIA Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE. Learned Counsel Mr.B.T.Rao waives service of Rule for Respondents Nos.1 and 3 and learned Additional Public Prosecutor Mr.D.N.Patel for Respondent No.2 State.

(2.) Heard learned Counsel for the parties. At the admission stage learned advocates have agreed to dispose of this matter finally, hence the same is taken up for final hearing.

(3.) The petitioner is an authorised person of one M/s. Swami Nana Exchange (P) Ltd. having its Registered Office at Nadiad of District Kheda. According to the petitioner, his father has expired. His one uncle Jitubhai Kapadia has also expired. He, his cousin brother (son of Jitubhai Kapadia) and his uncle Chimanbhai Harjivandas Kapadia are residing in a joint family. The joint family is headed by the petitioner's uncle Chimanbhai Harjivandas Kapadia. According to the petitioner, he, Himanshu (son of Chitubhai Kapadia) and daughtger-in-law of his uncle Chimanbhai H. Kapadia, Smt. Alkaben are authorised officers of M/s. Swami Nana Exchange (P) Ltd. Smt.Alkaben wife of Gaurangbhai Chimanbhai Kapadia is the Chairperson of this company. According to the petitioner, the petitioner and his cousin brothers and uncle Chimanbhai Kapadia are residing under a common roof at 10, Uttam Park Society, College Road, Nadiad.