MITA H MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Pranav Dave, learned AGP waives the service of notice of rule on behalf of the opponents.

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

(3.) PRESENT application has been filed by the applicant heir of deceased Bhanumati Pravinchandra Vora original petitioner, who has died on 27/5/2009, to permit the applicant to be joined as heir and legal representative of the original petitioner in the main petition.