T J PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RU,e. Shri Pranav Dave, learned AGP waives service of notice of Rule on behalf of the respondent Nos. 1 and 2 and Shri Munshaw,learned advocate waives service of notice of Rule on behalf of the respondent No. 3. Present application has been preferred by the applicant original petitioner for fixing the early date of hearing of main Special Civil Application submitting that the petitioner is about superannuated in the month of May, 2011. Considering the above and considering the fact that main Special Civil Application is of the year 1995, Registry is directed to notify the main Special Civil Application for final hearing on 11. 1. 2010. Rule is made absolute.