JAISWAL DHIRAJLAL DHANILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Maithili Mehta, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the present Civil Application is taken up for final hearing today.

(3.) THE present Civil Application has been preferred by the applicants original petitioners permitting them to amend the main petition by adding Para 11 (A), 11 (B) and 11 (C) in the main Special Civil Application No. 3224 of 2009 as mentioned in para 2 of the present Civil Application. Subject to filing affidavit-in-reply by the concerned respondents with respect to the amended para 11 (A), 11 (B) and 11 (C) in the main petition, without prejudice to the rights and contentions of the respective respondents, petitioners can be permitted to amend the petition as prayed for.