SECRETARY EDUCATION DEPARTMENT Vs. VIMLABEN JAGDISHCHANDRA DAVE

JUDGEMENT

(1.) RULE. Mr. Nikhil Joshi, learned advocate waives the service of notice of rule on behalf of the respondent Nos. 1/1 to 1/5.

(2.) PRESENT application has been preferred by the applicants - original respondent Nos. 2 to 4 for bringing the respondent Nos. 1/1 to 1/5 herein on record of the Special Civil Application No. 15659 of 2004 as respondent Nos. 1/1 to 1/5, as legal heirs and representatives of the deceased Jagdishchandra Dayashankar Dave.

(3.) HAVING heard the learned advocates appearing on behalf of the respective parties and as the application is not opposed, present application is allowed. Respondent Nos. 1/1 to 1/5 herein are permitted to be brought on the record of Special Civil Application No. 15659 of 2004 as respondent Nos. 1/1 to 1/5 as heirs and legal representatives of deceased Jagdishchandra Dayashankar Dave. Registry is directed to amend the cause title of the main petition accordingly. Rule is made absolute accordingly. No costs.