PARESHKUMAR MAHENDRABHAI SHAH Vs. HANSABEN RAMESHKUMAR BATAVIA

JUDGEMENT

(1.) RULE. Shri Dabhi, learned APP, waives service of notice of RULE on behalf of respondent State. In the facts and circumstances of the case, application is taken up final hearing today.

(2.) PRESENT Criminal Miscellaneous Application has been preferred by the applicant-original respondent no.2 for fixing the early date of hearing of Criminal Miscellaneous Application No.432 of 2007.