HARPAL SINGH RANJIT SINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Pranav Dave, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent-State.

(2.) The present Civil Application has been preferred by the applicants- original respondents for fixing early date of hearing of main Special Civil Application No.6624 of 2001.

(3.) Having heard the learned advocates appearing on behalf of the respective parties and considering the fact that the main Special Civil Application is of the year 2001, Registry is hereby directed to notify the main Special Civil Application No.6624 of 2001 for final hearing in the week commencing from 10th January,2011. Rule is made absolute to the aforesaid extent. No costs.