STATE OF GUJARAT Vs. SOMABHAI RUDABHAI MERIYA

JUDGEMENT

(1.) Rule. Shri B.T.Rao, learned advocate waives service of notice of rule on behalf of the respondent- original petitioner.

(2.) Present applications have been preferred by the applicants - original respondents to extend the time for filing the Affidavit-in-reply and allow the applicants herein to place affidavit-in-reply on record of the main petition. As the application is not opposed by Shri B.T.Rao, learned advocate appearing on behalf of respondents- original petitioners, time to file affidavit-in-reply is extended upto 19th February, 2010. Consequently, applicants are permitted to place Affidavit-in-reply on record of the main petition.

(3.) Rule is made absolute in each of the applications. No costs.