LAXMI FERTILIZERS Vs. NAMASKAR SAHAKARI SARAFI MANDALI LTD

JUDGEMENT

(1.) RULE. Mr. Umang Oza, learned advocate for Mr. Patel, learned advocate for opponent no.1 waives service of notice of RULE on behalf of opponent no. 1. By consent, RULE is fixed forthwith.

(2.) LOOKING to the interim order passed in this matter, which is operating against present applicant, the main matter being Special Civil Application No. 9864 of 2008 is required to be fixed for final disposal. Both counsels have agreed to remain present and conduct matter, failing which, the matter be disposed of even for non-prosecution. In view of this assurance, the main matter is fixed for final hearing in the week commencing from 07.03.2011. Civil Application is allowed. Rule is made absolute to the aforesaid extent. No costs.