K.M. Thaker, J. - (1.) Heard learned advocate Mr. V.D. Parghi for the petitioner and learned advocate Mr. Hardik C. Raval for the respondent Nos. 1 and 2.
(2.) This petition is filed somewhere in June, 2013 and is still at notice stage and is not admitted. Today, at the time of hearing of the petition, learned advocate for the petitioner tendered written arguments and submitted that the petition may be heard decided for final order and may be decided finally.
(3.) Rule. Learned advocate Mr. Raval waives service of Rule on behalf of the respondents.;