GAMBHIRSINH CHANDUBHA ZALA Vs. BALDEVBHAI BIJALBHAI

JUDGEMENT

(1.) Rule. Mr.Mehul Shah, learned advocate waives service of notice of Rule on behalf of the Opponent- appellant - original defendant.

(2.) The present Civil Application is submitted by the applicant herein - original plaintiff - respondent for fixing early date of hearing of main Second Appeal.

(3.) Considering the fact that the applicant is senior citizen and in the facts and circumstances of the case, Registry is directed to notify the main Second Appeal for final hearing in the week commencing from 10/01/2011. Rule is made absolute accordingly.