KRUSHNAKANT KANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule in Civil Application No.16307/10. Mr.Janak Rawal, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondents Nos.1 to 4. Mr. M.K.Vakharia, learned Senior Standing Counsel for the Central Government waives service of notice of Rule on behalf of respondent No.5. Mr.A.S.Supehia, learned advocate waives service of notice of Rule for respondent No.6.

(2.) Rule in Civil Application No.16642/10. Mr.Janak Rawal, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondents Nos.1 to 4 and 6. Mr.Hriday Bunch, learned Senior Standing Counsel for the Central Government waives service of notice of Rule on behalf of respondent No.5.

(3.) Rule in Civil Application No.16777/10. Mr.Janak Rawal, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondents Nos.1 and 2. Mr. M.K.Vakharia, learned Senior Standing Counsel for the Central Government waives service of notice of Rule on behalf of respondent No.5.