PREMILABEN PRATAPGAR GOSAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Pranav Dave, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent No. 2 and Mr. Dhaval D. Vyas, learned advocate waives the service of notice of rule on behalf of the respondent No. 3.

(2.) PRESENT application has been preferred by the applicants original petitioners for fixing the date for final hearing of the main Special Civil Application.

(3.) CONSIDERING the fact that the main petition is of the year 2008 only and there are other old matters, and other litigants are waiting for their turn, present application is dismissed at this stage. Rule is discharged.