SAVITABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT application has been preferred by the applicants herein-original petitioners for an appropriate order permitting the applicant to bring the heirs of respondent no.4 on record of main Special Civil Application.

(2.) SHRI MTM Hakim, learned advocate has stated at bar that he has instructions to appear on behalf of proposed respondent no.4 and has no objection if the present application is allowed. Under the circumstances, present application is allowed. Present applicants -original petitioners permitted to bring the heirs of respondent no. 4 on record of main Special Civil Application as respondent nos. 4/1 to 4/3. Rule is made absolute to the aforesaid extent. Registry is directed to amend the cause title of main Special Civil Application accordingly.