Gujarat High Court
Krushnakant Kantilal Shroff Since ... vs Gujarat University & on 18 December, 2013
Author: A.J.Desai
Bench: A.J.Desai
KRUSHNAKANT KANTILAL SHROFF SINCE DECEASED....Applicant(s)V/SGUJARAT UNIVERSITY C/CA/9882/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 9882 of 2013 In SPECIAL CIVIL APPLICATION NO. 4653 of 2010 ================================================================ KRUSHNAKANT KANTILAL SHROFF SINCE DECEASED....Applicant(s) Versus GUJARAT UNIVERSITY & 2....Respondent(s) ================================================================ Appearance: MR DIPAK R DAVE, ADVOCATE for the Applicant MRS VD NANAVATI, ADVOCATE for the Respondent No. 1 MR RONAK RAVAL, AGPR for the Respondent No. 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 18/12/2013 ORAL ORDER
RULE. Waived by Mrs. V.D. Nanavati, learned Advocate appearing for respondent No.1 and Mr. Ronak Raval, learned AGP, appearing for respondent No.2. With the consent of the learned Advocates appearing for the parties, the matter is decided finally.
Heard learned Advocates appearing for the respective parties. Considering the grounds advanced in paras 1 and 2 of the application, the present application deserves to be allowed and it is allowed accordingly. Applicant Viral Krushnakant Shroff, legal heir of deceased Krushnakant Kantilal Shroff is permitted to be brought on record of Special Civil Application No. 4653 of 2010 as legal heir and representative of Krushnakant Kantilal Shroff.
Cause title of the main petition be amended forthwith. Rule is made absolute accordingly in the present application.
Office is directed to list the main petition being, Special Civil Application No. 4653 of 2010 for final hearing in the week commencing from 17.2.2014.
(A.J.DESAI, J.) pnnair Page 2 of 2