M H SACHINWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned Assistant Government Pleader waives the service of notice of rule on behalf of the opponent No. 1 and Mr. Kaushal D. Pandya, learned advocate waives the service of notice of rule on behalf of the opponent No. 2.

(2.) PRESENT application has been preferred by the applicant original petitioner for fixing early date of hearing of the main Special Civil Application.

(3.) CONSIDERING the fact that the main Special Civil Application is of the year 2009 and there are many other old Special Civil Applications pending for final hearing and other litigants are waiting for their turn, present application is dismissed at this stage. Rule is discharged. No costs.