DHABJI MEGHJI MAHESHWARI Vs. HINDUSTAN LEVER LIMITED

JUDGEMENT

(1.) HEARD the learned advocates appearing on behalf of respective parties.

(2.) RULE. Learned advocate Mrs. Sangeeta Pahwa for M/s. Thakkar Associates waives the service of notice of rule on behalf of respondent Nos. 1 and 2 and learned GP Mr. Sunit Shah waives the service of notice of rule on behalf of respondent Nos. 3 and 4 " State Authorities.

(3.) TODAY, all the learned advocates appearing on behalf of respective parties requested this Court to take up this group of matters for hearing and final disposal. Therefore, this Court has taken up this group of matters for hearing and final disposal today with the consent of all the learned advocates.