DHANIBEN SHANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Nikunt Raval, learned AGP waives service of notice of rule on behalf of respondents nos. 1 and 2 and Shri S. P. Majmudar, learned advocate waives service of notice of rule on behalf of respondent no. 3-original respondent no. 3.

(2.) THE present application has been preferred by the applicants-heirs of the original petitioner to condone the delay in preferring the application for bringing the heirs of the original petitioner on record.

(3.) HAVING heard the learned advocates appearing on behalf of the respective parties and as the prayer is not opposed by the learned advocates appearing on behalf of the respondents, delay caused in preferring the Civil Application for bringing the heirs of the original petitioner on record is hereby condoned.