ALKABEN VIPULBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Service of rule is waived by the learned advocates for the respective opponents.

(2.) The present applications have been preferred by the respective applicants for extension of time to submit necessary undertakings as required to be furnished/filed as per the order passed by this Court dated 27/01/2010.

(3.) Having heard the learned advocates appearing on behalf of the respective parties, time to file the undertakings, which were required to be filed as per the order passed by this Court dated 27/01/2010 is required to be extended up to 17/02/2010.