SHILPABEN BHARATKUMAR SANGHAVI Vs. ASHOKKUMAR JOITARAM PRAJAPATI

JUDGEMENT

(1.) Present application is filed for fixing an early date of hearing of the main matter.

(2.) Rule. The learned advocate Mr. Thakkar waives service of Rule on behalf of respondents.

(3.) For the contents of the application and submissions made by the learned advocate Mr. Sheth with Mr. Bachani for the applicants, the application is allowed. The Registry is directed to list the main matter for Final Hearing on 24th June 2010. 3.1 Rule is made absolute. No order as to costs.