K R INDUSTRIES Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) Leave to substitute respondent Nos.1 and 2 as per the order passed by this Court in Civil Application No. 12716 of 2009 in Special Civil Application No. 4292 of 1996.

(2.) Rule. Mr.S.N. Sinha, learned advocate waives the service of notice of rule on behalf of the respondents.

(3.) Present application has been preferred by the applicant - original petitioner to restore the main petition being Special Civil Application No. 4292 of 1996.