- (1.) Mr. A. K. Clerk has invited the attention of the Court that besides the draft amendment dated 23-6-1997 there is one more draft amendment dated 16-6-1997 seeking to implead the Industries Commissioner for the State of Gujarat as party respondent No. 5. Mr. V. B. Garania, AGP is already appearing in this matter on behalf of the State of Gujarat i.e. respondent No. 3 and therefore he also appears for Industries Commissioner, State of Gujarat, impleaded as party respondent No. 5 today. Service of respondent No. 5 is therefore waived by Mr. Garania. Mr. A. K. Clerk may file amended cause title so that the cause title may properly show respondent No. 4 as well as respondent No. 5.
(2.) Pleadings in this case are complete and when the matter came up today for admission before the Court while same is pending since 1994, all the parties submitted that the matter may be finally heard and disposed of right today.
(3.) Rule.;