Gujarat High Court
Union Of India vs Bipinchandra R Desai & ... on 14 October, 2014
Author: Jayant Patel
Bench: Jayant Patel, C.L. Soni
C/MCA/544/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
NOTE
in and with
MISC.CIVIL APPLICATION (FOR RESTORATION) NO. 544 of 2011
In LETTERS PATENT APPEAL NO. 78 of 2002
In SPECIAL CIVIL APPLICATION NO. 5253 of 2001
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UNION OF INDIA....Applicant(s)
Versus
BIPINCHANDRA R DESAI & 1....Opponent(s)
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Appearance:
MR HARIN P RAVAL, ADVOCATE for the Applicant(s) No. 1
MS ARCHANA U AMIN, ADVOCATE for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL
and
HONOURABLE MR.JUSTICE C.L. SONI
Date : 14/10/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE JAYANT PATEL)
1. It appears that the main LPA, at one point of time, was dismissed for non-removal of office objection and vide order dated 13.10.2006, it was restored on payment of cost. It appears that thereafter, as per the report of the office, vide order dated 19.10.2007, LPA came to be dismissed for want of prosecution.
Page 1 of 2 C/MCA/544/2011 ORDER
2. The present application is sworn on 27.6.2008 but the same is not pursued further till it was numbered in 2011.
3. Ms.Amin, learned Counsel states that she is not having any details or copy of the application.
4. Hence, the present application is also dismissed for want of prosecution. Office is note is also disposed of.
(JAYANT PATEL, J.) (C.L.SONI, J.) vinod Page 2 of 2