PETHA GOVIND DANGAR Vs. ELECTROTHEM INDIA LIMITED

JUDGEMENT

(1.) RULE. Mr.Dipak Dave, learned advocate waives the service of notice of rule on behalf of the respondent No.1 and Mr.Nikunt Raval, learned advocate waives the service of notice of rule on behalf of the respondent Nos.2 to 4.

(2.) With the consent of the learned advocates appearing on behalf of the respective parties and in the facts and circumstances of the case, present Civil Application is taken up for final hearing today.

(3.) Present application has been preferred by the applicants - original respondent Nos.4 to 6, to extend the time to file Affidavit-in-reply till 3/2/2010.