SARVODAYA KELAVANI MANDAL LIMBADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri M. R. Mengde, learned AGP waives service of notice of rule on behalf of opponents nos. 1 and 2, Shri Mayur Rajguru, learned advocate waives service of notice of rule on behalf of opponent no. 4, Shri R. R. Vakil, learned advocate waives service of notice of rule on opponent no. 6 and Shri Ankit Pandya, learned advocate waives service of notice of rule on behalf of opponent no. 12.

(2.) THE present application has been preferred by the applicant-original respondent no. 4 to extend the time to deposit the amount of cost of Rs. 10,000/- as ordered by this Court vide order dated 07/10/2009 in Special Civil Application No. 10396/2009.

(3.) HAVING heard the learned advocates appearing on behalf of the respective parties and considering the request made by Ms Mamta Vyas, learned advocate appearing on behalf of the applicant-original respondent no. 4, time to deposit the amount of cost, which is required to be deposited as per the order passed by this Court dated 07/10/2009 in Special Civil Application No. 10396/2009, is extended up to 06/01/2010.