COLLECTOR Vs. BHATT KALPESHBHAI MAHENDRABHAI

JUDGEMENT

(1.) RULE. Mr.U.I. Vyas, learned advocate waivers the service of notice of rule on behalf of the contesting respondent Nos.1 to 4 and 6 to 8.

(2.) With the consent of the 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 -original defendants permitting them to bring the heir and representative of the respondent No.5 deceased Bhatt Bhupendrabhai Bhagwatiprasad on the record of Civil Application No. 8110 of 2009 as well as Second Appeal (Stamp) No.194 of 2009.