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Gujarat High Court

Ramjibhai Bachubhai Koli & 2 vs Sole Trustee Of Pustey Sampraday - ... on 7 February, 2018

Author: Z.K.Saiyed

Bench: Z.K.Saiyed

                         C/MCA/295/2018                                              ORDER



                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
            MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 295 of 2018
             In CIVIL REVISION APPLICATION (STAMP NO.) NO. 92 of 2017
         ==========================================================
                     RAMJIBHAI BACHUBHAI KOLI & 2....Applicant(s)
                                      Versus
              SOLE TRUSTEE OF PUSTEY SAMPRADAY - JAMNAGAR MOTI
                                HAVELI....Opponent(s)
         ==========================================================
         Appearance:
         MR PREMAL S RACHH, ADVOCATE for the Applicant(s) No. 1 - 3
         ==========================================================
          CORAM: HONOURABLE MR.JUSTICE Z.K.SAIYED

                                             Date : 07/02/2018


                                              ORAL ORDER

By way of the present application, the applicant has prayed to restore the Civil Revision Application (Stamp No.) No.92 of 2017 to its original file.

Heard learned advocate for the applicants. Registry is directed to restore the Civil Revision Application (Stamp No.) No.92 of 2017 to its original file.

Office objection to be removed within 15 days.

(Z.K.SAIYED, J.) mmshaikh Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Feb 07 23:13:12 IST 2018