ABA KADARKHAN SAIYED ALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri M. R. Mengde, learned AGP waives service of notice of rule on behalf of the respondent-original petitioner.

(2.) THE present application has been preferred by the applicants-original respondents for fixing the early date of hearing of the main Special Civil Application.

(3.) CONSIDERING the earlier order passed by this Court directing to notify the main Special Civil Application for final hearing and the main Special Civil Application was in fact placed on board for final hearing but however for some reason or the other the same could not be heard, Registry is directed to notify the main Special Civil Application for final hearing on 11/01/2010.