RADHESYAM AYODYAPRASAD AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Pravin Panchal, learned advocate has stated at the bar that he has instructions to appear on behalf of the proposed heirs of original respondents nos. 8 and 10. Hence, Shri Pravin Panchal, learned advocate waives service of notice of rule on behalf of the proposed heirs of original respondents nos. 8 and 10.

(2.) HAVING heard the learned advocates appearing on behalf of the respective parties and the learned advocate appearing on behalf of the proposed heirs and as the application is not seriously opposed by the learned advocate appearing on behalf of the proposed heirs, prayer in terms of paragraph 6 (C) is hereby granted.

(3.) WITH this, the present application is allowed. Rule is made absolute accordingly.