- (1.) Heard Ms.Chauhan, learned advocate for the applicant and Ms.Thakker, learned APP for the respondents through Video Conferencing.
(2.) RULE. Ms.Thakker, learned APP waives service of notice of rule for the respondents.
(3.) In view of the order dated 21.10.2020 passed by this Court, learned advocate for the applicant has carried out necessary amendment.;