BHARATSINH C JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms Krina Calla, learned AGP waives service of notice of rule on behalf of the opponents.

(2.) THE present application has been preferred by the applicant-original petitioner to restore the main Special Civil Application, which came to be dismissed for non-prosecution on non removal of the office objections.

(3.) SHRI Viki Mehta, learned advocate appearing for Shri Ajay Lakhia, learned advocate appearing on behalf of the applicant-original petitioner has stated that the office objections shall be removed on or before 3:00 p. m. today so that the main matter can be disposed of.