GUNVANTRAI I DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Dave, learned AGP waives service of notice of Rule on behalf of the respondent Nos. 1 and 4 and Shri Bhairavia, learned advocate waives service of notice of Rule on behalf of the respondent Nos. 2 and 3.

(2.) PRESENT application has been preferred by the applicant original petitioner for fixing early date of hearing of main Special Civil Application. Considering the fact that main Special Civil Application is of the year 2000, Registry is directed to notify the main Special Civil Application for final hearing in the week commencing from the 26. 10. 2009. Rule is made absolute.