DIPAKKUMAR NARSIBHAI PATEL Vs. NORTH GUJARAT UNIVERSITY

JUDGEMENT

(1.) The respondent No.3 is neither necessary nor proper party to this special civil application. Hence its name is ordered to be struck of from the title of the special civil application. The office is directed to make necessary correction in the cause title of the special civil application.

(2.) Rule. Mr.Anjaria waives service of Rule on behalf of respondents No.1 and 2.

(3.) Mr.Anjaria seeks permission to file reply on behalf of respondents No.1 and 2, on the record of this special civil application, and the same is ordered to be taken on record.