UNION OF INDIA Vs. RASILABEN JATASHANKER BAROT

JUDGEMENT

(1.) RULE. Mr.Mehul Shah, learned advocate waives service of notice of RULE on behalf of private respondents and Mr.L.B.Dabhi, learned Assistant Government Pleader waives service of notice of RULE on behalf of respondent-State in MCA Nos.2064 to 2067 of 2011 and Mr.K.P.Rawal, learned Assistant Government Pleader waives service of notice of RULE on behalf of respondent-State in MCA Nos.2068 to 2071 of 2011.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present applications are taken up for final hearing today.

(3.) HAVING heard the learned advocate appearing on behalf of the respective parties and in the facts and circumstances of the case and considering the request made by learned advocate appearing on behalf of the applicant, as a last chance, the applicant is hereby granted further four weeks time to deposit the entire amount as per the Jangam Warrants issued by the Executing Court, which was required to be deposited as per order dated 12/05/2011 passed by this Court in respective Special Civil Applications. Rule is made absolute accordingly. No costs.