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Gujarat High Court

Gujarat State Road Transport ... vs Ravjibhai Maldebhai ... on 18 July, 2016

Author: K.M.Thaker

Bench: K.M.Thaker

                  C/MCA/1896/2016                                             ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 1896 of 2016

                   In SPECIAL CIVIL APPLICATION NO. 24419 of 2006

         ==========================================================
            GUJARAT STATE ROAD TRANSPORT CORPORATION....Applicant(s)
                                    Versus
                     RAVJIBHAI MALDEBHAI VARA....Opponent(s)
         ==========================================================
         Appearance:
         MS MONALI H BHATT, ADVOCATE for the Applicant(s) No. 1
         MR GC RAY, ADVOCATE for the Opponent(s) No. 1
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE K.M.THAKER

                                    Date : 18/07/2016


                                     ORAL ORDER

1. Heard learned counsel appearing for the contesting  parties.

2. Having regard to the facts of the case and in view  of   the   submissions   made   by   learned   counsel   for   the  parties, Rule returnable forthwith. At the request of  learned advocates appearing for both the sides and in  light   of   the   nature   of   the   application,   the  application   is   taken   up   for   hearing   and   decision  today.

Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Jul 23 01:52:04 IST 2016 C/MCA/1896/2016 ORDER

3.   In   present   application,   the   applicant   has   prayed  that:

"6(B)   Be   pleased   to   restore   the   main   Special   Civil  Application No.24419 of 2006 filed in the registry of this  Hon'ble Court in the interest of justice." 

4.  Having   regard   to   the  submissions  made   by   learned  counsel   for   the   applicant   and   having   regard   to   the  averments   made   in   present   application,   since  sufficient cause is shown and satisfactory explanation  is   tendered,   the   order   dated   08.06.2016   passed   in  Special   Civil   Application   No.24419   of   2006   is  recalled.

5.   Office   is   directed   to   restore   the   proceeding   of  Special   Civil   Application   No.24419   of   2006   to   its  original   file   and   to   list   the   said   petition   for  hearing in due course.

6.   Present   application   is   allowed   in   terms   of   para  6(B). Rule is made absolute to the aforesaid extent.

(K.M.THAKER, J.) Girish Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Jul 23 01:52:04 IST 2016