DIRGESH HARSHADBHAI SHRIMALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Pranav Dave, learned AGP waives service of notice of rule on behalf of the respondents.

(2.) THE present application has been preferred by the applicant-original petitioner permitting the applicant-original petitioner to carry out the amendment as per the draft amendment, which was granted earlier vide order dated 13/12/2004, by suitably extending the time for carrying out the said amendment.

(3.) CONSIDERING the averments made in the application and as the application is not seriously opposed, the applicant-original petitioner is permitted to amend the main Special Civil Application as per the draft amendment, which was granted earlier vide order dated 13/12/2004, and time to carry out the amendment is extended up to 24/08/2009.