BHARTIBEN Vs. ADMINISTRATOR

JUDGEMENT

(1.) RULE. Mr. D. D. Vyas, learned advocate waives service of notice of Rule on behalf of respondent No. 1 and Mr. Pranav Dave, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent Nos. 2 and 3.

(2.) THE present Civil Application has been preferred by the applicants heirs of the original petitioner for fixing early date of hearing of the main petition i. e. Special Civil Application No. 9238 of 1994.

(3.) CONSIDERING the fact that main Special Civil Application is of the year 1994 and dispute is with respect to retiral benefits, Registry is directed to notify the main petition i. e. Special Civil Application No. 9238 of 1994 for final hearing on 22nd September,2009 in the first board. Rule is made absolute accordingly.