JAGDISHBHAI DHIRUBHAI GHAREKH Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) RULE. The present application has been preferred by the applicant-original petitioner for fixing the early date of hearing of the main Special Civil Application.

(2.) CONSIDERING the averments made in the application and the controversy in the main petition, Registry is directed to notify the main Special Civil Application for final hearing on 2nd September, 2009 in the 10:30 a. m. board.

(3.) WITH this, the present application is allowed. Rule is made absolute accordingly.