BHARATBHAI RATILAL BHAVSAR Vs. HARSHABEN S PRAJAPATI

JUDGEMENT

(1.) RULE. Mr. H. M. Parikh, learned advocate waives service of notice of Rule on behalf of respondent No. 1. Ms. Maithili Mehta, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent Nos. 2 to 4.

(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 applicant for permitting him to be joined as party respondent No. 4 in main Special Civil Application No. 10929 of 2009.