VICE CHANCELLOR Vs. ARVINDKUMAR T KAYASTHA

JUDGEMENT

(1.) RULE. Mr. H. J. Nanavati, learned advocate waives the service of notice of rule on behalf of the respondent No. 1 and Mr. Shivang Shukla, learned Assistant Government Pleader waives the 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 facts and circumstances of the case, the Registry is directed to notify main petition being Special Civil Application No. 8505 of 2008 for final hearing on 25th August, 2009. Rule is made absolute accordingly. In the facts and circumstances of the case, there shall be no order as to costs.