Gujarat High Court
Baldevbhai Shivabhai vs State Of Gujarat & on 18 March, 2013
Author: Harsha Devani
Bench: Harsha Devani
BALDEVBHAI SHIVABHAI PATEL SINCE DECEASED THRO LEGALV/SSTATE OF GUJARAT C/CA/2216/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR JOINING PARTY) NO.2216 of 2013 In SPECIAL CIVIL APPLICATION NO.9559 of 1995 ============================================= BALDEVBHAI SHIVABHAI PATEL SINCE DECEASED THRO LEGAL & 2....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ============================================= Appearance: MR PM BHATT, ADVOCATE for the Applicant(s) No.1 - 1.6.4 , 2 - 3 MR SK PATEL, ADVOCATE for the Applicant(s) No.1 - 1.6.4 , 2 - 3 MS NISHA M THAKORE, ASSISTANT GOVERNMENT PLEADER for the Respondent(s) No.1 ============================================= CORAM: HONOURABLE MS. JUSTICE HARSHA DEVANI Date : 18/03/2013 ORAL ORDER
1. Learned advocate for the applicants seeks permission to transpose applicants No.1/1 to 1/6/4 as respondent No.3/1 to 3/6/4. Permission is granted.
2. Heard Mr. P.M. Bhatt, learned advocate for the applicants, Ms. Nisha Thakore, learned Assistant Government Pleader for respondents No.1 and 2 and Mr. S.K. Patel, learned advocate for the respondents No.3/1 to 3/6/4.
3. Having regard to the submissions advanced by the learned counsel for the respective parties and more particularly having regard to the averments made in the memorandum of application, the application is allowed. The applicants are permitted to be joined as petitioners No.2 and 3 in Special Civil Application No.9559/1995. The application stands disposed of accordingly.
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