- (1.)Learned advocate for the applicant has placed an undertaking, which is ordered to be taken on record.
(2.)Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.
(3.)Heard learned advocate Mr.Jubin F. Bharda for learned advocate Mr. V.B. Mehta for the applicant and learned Additional Public Prosecutor Mr.Soham Joshi for the respondent - State.