TUSHARBHAI JETHABHAI PATEL Vs. AHMEDABAD EDUCATION SOCIETY

JUDGEMENT

(1.) RULE. Learned Advocates for the respective parties, waive service of notice of rule.

(2.) FOR the contents of the application and submissions made by mr. Gandhi, learned Advocate for the applicant, present Civil Application is allowed.

(3.) THE main matter, being Special Civil Application No. 8515 of 2006 be listed for Final Hearing on 11th September 2009.