GUJARAT STATE PETRONET LIMITED Vs. BHAVESHKUMAR MADHUSUDAN PATEL

JUDGEMENT

(1.) RULE. Shri J. A. Adeshra, learned advocate waives service of notice of rule on behalf of respondents nos. 1/1 to 1/3-original petitioners and Shri Nikunt Raval, learned AGP waives service of notice of rule on behalf of respondent no. 3.

(2.) THE present application has been preferred by the applicant permitting it to be joined as respondent no. 3 in the main Special Civil Application.

(3.) AS the application is not opposed, the present application is allowed. The applicant is permitted to be impleaded as party in the main Special Civil Application.