MANISH CHANDRAVADAN MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the date of the order by the appellate authority in Appeal No.54 of 2009 in Special Civil Application No. 10025 of 2010 is granted.

(2.) RULE. Ms.Jirga Jhaveri, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondents in each of the petitions.

(3.) With the consent of the learned advocates appearing on behalf of the respective parties all these petitions are taken up for final hearing today.