BADHEKA MAGANLAL DAYASHNAKER Vs. VANANI VASTA KARSHAN

JUDGEMENT

(1.) Leave to delete applicant No.2 and leave to join heirs and legal representatives of original appellant No.2 as the applicants.

(2.) Rule. Ms.Khyati Hathi, learned advocate, waives service of notice of rule on behalf of respondents. With the consent of learned advocates appearing on behalf of the respective parties, present application is taken up for final hearing today.

(3.) Present application has been preferred by the applicants inclusive of heirs and legal representatives of original appellant No.2 for permitting them to bring the heirs and legal representatives of original appellant No.2 on record of Second Appeal No.217 of 1981.