JYOTSNABEN ISHWARBHAI CHAUDHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondents.

(2.) IN the facts and circumstances of the case, registry is directed to notify main petition being Special Civil Application No. 85 of 2008 for final hearing in the First Board on 11th May, 2009. Rule is made absolute accordingly. No costs.