VARSHABEN JAYASHANKAR KUBERDAS SUTHAT Vs. JANAKKUMAR JAYRAMBHAI MISTRI

JUDGEMENT

(1.) Rule. Shri K.B.Pujara, learned advocate waives service of notice of rule on behalf of respondent. With the consent of learned advocates appearing on behalf of the respective parties, present application is taken up for final hearing today.

(2.) Present application has been preferred by the applicant-original appellant for fixing early date of hearing of main second appeal.

(3.) Considering the averments in the application and looking to the controversy in the second appeal, Registry is directed to notify the main second appeal for final hearing along with cross objections, if any, on 30th June, 2010.