RAJESHKUMAR GAUTAMPRASAD TRIVEDI Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) Leave to join the State of Gujarat as party respondent No.3.

(2.) Rule returnable forthwith. Ms.Surbhi Bhati, learned Assistant Government Pleader, waives service of rule on behalf of respondent No.3.

(3.) Heard Mr.Nimit Shukla, learned advocate for the petitioner, Ms.Surbhi Bhati, learned AGP for respondent No.3 and Mr.Hemang Shah, learned advocate for respondent Nos. 3 and 4.