ANJAN BHATTACHARYA Vs. VICE CHANCELLOR

JUDGEMENT

(1.) RULE. Mr. SA Desai, learned advocate waives the service of notice of rule on behalf of the respondent No. 1 and Ms. Krina Calla, learned AGP waives the service of notice of rule on behalf of the respondent No. 2. Present application has been preferred by the applicant - original petitioner for fixing early date of hearing of the main Special Civil Application. Considering the fact that the main Special Civil Application is of the year 2003 and in the main Special Civil Application even Rule was issued making it returnable in the third week of July, 2005, but for some reason or other the petition could not be heard, the Registry is directed to notify the main Special Civil Application for final hearing on 11/1/2010. Rule is made absolute accordingly.