AMBABEN SOMABHAI MAKWANA Vs. GANPATBHAI JALAMBHAI RATHOD

JUDGEMENT

(1.) RULE. Shri Dharmesh V. Shah, learned advocate waives service of notice of rule on behalf of the respondents.

(2.) The present application has been preferred by the applicant-original applicant for fixing the early date of hearing of the main Civil Revision Application, which is of the year 2000.

(3.) Considering the fact that the Civil Revision Application is of the year 2000 arising out of the order passed by the learned trial Court under Section 25 of the Hindu Marriage Act, Registry is directed to notify the main Civil Revision Application for final hearing on 11/05/2010 at the bottom of the first board.