J M DESAI Vs. DIRECTOR, CEPT

JUDGEMENT

(1.) Heard the petitioner, Mr. J. M. Desai, Colonel (retired), who appear as party-?in-? person, Mr.Mehta, learned advocate for Ms. Nanavati, for respondent No.1, learned AGP for respondent No.5, Ms.Parikh, learned advocate for respondent No.4 and Mr.Niral Mehta, learned advocate for respondent No.3.

(2.) Having regard to the request made in present application and having regard to the subject matter of the application and the appeal, we pass following order :-?

(3.) Rule returnable forthwith. Learned advocates for respondents have waived service of rule and with their consent application is heard for final order today.