RAMSING GOPALSING Vs. BAPU VITHU

JUDGEMENT

(1.) RULE. Shri H.R. Prajapati, learned advocate waives service of notice of rule on behalf of the respondent-original defendant.

(2.) The present application has been preferred by the applicants-original petitioners for fixing the early date of hearing of the main Civil Revision Application.

(3.) Considering the fact that the main Civil Revision Application is of the year 2001, Registry is directed to notify the main Civil Revision Application for final hearing in the week commencing from 15/11/2010.