SANJAY SEVANTILAL SHAH Vs. INTERIM BOARD FOR SETTLEMENT

JUDGEMENT

(1.) Learned advocate Mr. B.S.Soparkar for the petitioner tendered the draft amendment. The same is allowed in terms of the draft. To be carried out forthwith.

(2.) Heard learned Senior Advocate Mr. S.N.Soparkar assisted by learned advocate Mr. B.S.Soparkar for the petitioner and learned Senior Standing Counsel Mr. Varun Patel with learned advocate Mr. Dev D. Patel for respondent No.2.

(3.) Rule returnable forthwith. Learned advocate Mr. Dev D. Patel waives service of notice of rule for the respondent No.2.