ASHWIN HARSHIDDH JOSHI Vs. MAHARAJA SAYAJIRAO UNIVERSITY

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned AGP waives the service of notice of rule on behalf of the respondent Nos. 2 to 4.

(2.) PRESENT application has been preferred by the applicants original petitioners to restore main Special Civil Application which came to be dismissed for non-prosecution on non-removal of the office objections.

(3.) MR. PANDYA, learned advocate appearing on behalf of the applicants has submitted that office objections shall be removed within three weeks from today.