LAWS(GJH)-2009-6-84

BALVANTRAI MANISHANKER VYAS Vs. STATE OF GUJARAT

Decided On June 24, 2009
BALVANTRAI MANISHANKER VYAS Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) PRESENT application is filed, praying for fixing of of an early date of final hearing.

(2.) RULE. Learned Assistant Government Pleader Ms. Manisha Narsinghani waives service of rule on behalf of opponents No. 1 and 2.

(3.) IN view of the contents stated in the application, the same is allowed.