KO-EXPO CONSULTANTS Vs. M.C. SHAH

JUDGEMENT

(1.) HEARD Shri G. Agni, learned Counsel appearing for the petitioner, Shri S. Taleigaonkar, learned Counsel appearing for the respondent No. 1 and Shri C. A. Ferreira, learned Public Prosecutor appearing for the respondent No. 2. Rule Heard forthwith by consent of the learned Counsels.

(2.) THE learned counsels appearing for the respective respondents waive service.

(3.) DURING the course of the hearing of the above petition, the learned Counsel appearing for the petitioner has produced a medical certificate from the doctor from Gujarat which inter -alia states that the petitioner has suffered from Chronic Lymphocytic Leukemia (blood cancer) since year 2004 and she has suffered from diabetes incapacitating from moving around and she is not in a position to travel. The said medical certificate has been filed along with some medical reports of the petitioner. The learned Counsel appearing for the respondent No. 1 does not dispute the correctness of the said certificate but however points out that the petitioner is supposed to comply with the directions issued by the learned J.M.F.C., with regard to the execution of the personal bond and other requirements in accordance with law.