SADHNA HIMANSU BUCH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned Assistant Government Pleader waives the of notice of rule on behalf of the respondent No. 1 and Mr. Pranav G. Desai, learned advocate waives the service of notice of rule on behalf of the respondent No. 2.

(2.) PRESENT application has been filed by the applicant original petitioner for fixing the early date of hearing of the main Special Civil Application.

(3.) CONSIDERING the fact that the main Special Civil Application is of the year 2002, Registry is directed to notify main petition being Special Civil Application No. 2209 of 2002 for final hearing on 27th October, 2009. Rule is made absolute accordingly. In the facts and circumstances of the case, there shall be no order as to costs.