DWARKA NAGAR PANCHAYAT Vs. DWARKA CEMENT WORKS LIMITED

JUDGEMENT

(1.) RULE. Learned advocate Ms. Patel for Nanavati Associates waives service of notice of rule for respondent nos. 1, 2 and 3; Mr. Pranav Trivedi, learned AGP waives service of rule for respondent no. 4; and Mr. P. V. Hathi, learned advocate waives service of notice of rule for respondent nos. 5 and 6.

(2.) HEARD. In the facts and circumstances of the case application is allowed and the applicant is permitted to add paragraph No. 25 (A) and 25 (B) to the petition as stated in the Schedule to the civil application. Amendment to be carried out forthwith. Rule made absolute. No costs.