MADHAVSINH KALYANSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application seeks impleadment of legal heirs of petitioner no. 2 and legal representatives of petitioner no. 1 who respectively expired on 24. 11. 1998 and 5. 4. 1999. In absence of any contest the request is granted after condoning the delay in preferring the present application.

(2.) THE applicants are directed to supply amended cause title of the petition within period of 10 days' from today. The application stands allowed accordingly. Rule is made absolute.