STATE OF GUJARAT Vs. VIJAYBHAI HIRJIBHAI PUROHIT

JUDGEMENT

(1.) THE amended Civil Application moved by the learned Assistant Government Pleader as per the draft amendment is taken on record.

(2.) RULE. Mr.Suresh M.Shah, learned advocate, waives service of notice of RULE for respondent No.1 and Mr.B.D.Karia, learned advocate, waives service of notice of RULE, for respondents Nos.2/1 to 2/4.

(3.) IT is submitted by the learned Assistant Government Pleader that as the delay has been caused due to loss of papers, and time has been consumed in tracing out the brief of the petition as well as gathering the details regarding the heirs and legal representatives of deceased respondent No.2, the same may be condoned,being neither deliberate nor intentional. That, the applicants were always desirous of pursuing the litigation.