LAWS(GJH)-2009-7-92

SANGEETA PRADIPBHAI DESAI Vs. STATE OF GUJARAT

Decided On July 10, 2009
SANGEETA PRADIPBHAI DESAI Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE. Mr. Pranav Dave, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent No. 1. Mr. Pranav Desai, learned advocate waives service of notice of Rule on behalf of respondent No. 2.

(2.) IN the facts and circumstances of the case, Registry is hereby directed to notify main petition being Special Civil Application No. 12749 of 2004 for final hearing on 28th July,2009. To be placed in 10:30 a. m. Board.

(3.) IN view of the above, the present Civil Application is disposed of at this stage. No costs.