NARESHKUMAR JAWANSING THAKOR Vs. COMMISSIONER

JUDGEMENT

(1.) In view of the averments made in the memo of the application, Civil Application for fixing date of hearing of the main matter stands allowed and the main petition is taken up for final hearing today.

(2.) So far as main petition is concerned, RULE, returnable forthwith. Mr.Kurven Desai learned AGP waives service of notice of Rule on behalf of the respondent State and Mr.Mehul Rathod learned advocate waives service of notice of Rule on behalf of the respondent No.2.

(3.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.