SAVABHAI RAVATBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT application has been preferred by the applicants permitting them to join legal heirs of original respondent nos.4 and 6 as mentioned in para - 3 and 4 of the application. Having heard Ms.Amita Shah, learned Advocate appearing for Mr.Mehul Rathod, learned Advocate for the proposed legal heirs of respondent no.4 and Mr.Y.M.Thakkar, learned Advocate appearing for proposed heirs of respondent no.6 and as the application is not opposed, present application is allowed. Applicants are permitted to bring / join heirs of respondent no.4 and 6 as mentioned in para 3 and 4 of the present application on record of main Special Civil Application as respondent nos.4/1 to 4/8 and respondent nos.6/1 to 6/4 as heirs and legal representatives of deceased Haribhai Hemrajbhai Joshi and Ganpathlal Manganram Joshi respectively. Registry is directed to amend cause title of main Special Civil Application accordingly. Rule is made absolute to the aforesaid extent.