JYOTIBEN RAMNIKLAL PATEL Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) RULE. Ms. Sejal Mandavia, learned advocate waives service of notice of Rule on behalf of the respondent.

(2.) THE present Civil Application has been preferred by the applicants " legal heirs and representatives of the original petitioner Mr. Ramniklal J. Patel, permitting them to be brought on record as petitioner Nos. 1/1 to 1/3 in main petition being Special Civil Application No. 12295 of 2008 as legal heirs and representatives of the original petitioner.

(3.) CONSIDERING the avernments made in the application and the application is within a period of limitation, the present application is allowed. The applicants are hereby permitted to be joined as petitioner Nos. 1/1 to 1/3 being legal heirs and representatives of the original petitioner in Special Civil Application No. 12295 of 2008. Rule is made absolute accordingly.