S K PATEL Vs. PRAHALATBHAI MOTIRAM ANASANI

JUDGEMENT

(1.) RULE. Mr. G. D. Bhatt, learned advocate waives the service of notice of rule on behalf of the respondent No. 1 who is main contesting party. Present application is filed by the applicant ?" original applicant for substitution of the original applicant and to amend the cause title of the main Revision Application by incorporating the name of one Babubhai S. Patel, Junior Officer of Gujarat State Cooperative Housing Finance Corporation Limited as custodian of the society in place of the then custodian Shri Shamlabhai Kalidas Patel. Mr. Bhatt, learned advocate appearing on behalf of the respondent has submitted that in the facts and circumstances of the case and in view of the changed circumstances, he has no objection if the prayer in terms of para 13[a] is granted. In view of the above and in the facts and circumstances of the case, application is allowed. Prayer in terms of para 13 [a] is granted. Rule is made absolute accordingly. In the facts and circumstances of the case, there shall be no order as to costs.