Gujarat High Court
Champavat Digvijaysinh Ratansinh vs State Of Gujarat & 7....Opponents on 24 April, 2014
Author: A.J.Desai
Bench: A.J.Desai
C/MCA/1233/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL APPLICATION (FOR RESTORATION) NO. 1233 of 2014
In SPECIAL CIVIL APPLICATION NO. 9733 of 2013
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CHAMPAVAT DIGVIJAYSINH RATANSINH....Applicant
Versus
STATE OF GUJARAT & 7....Opponents
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Appearance:
MR.D K.PUJ, ADVOCATE for the Applicant.
MR VISHAL PATEL, LD.ASST.GOVERNMENT PLEADER for the Opponent
No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 24/04/2014
ORAL ORDER
1. By way of the present application, the applicant has prayed to restore the Special Civil Application No.9733 of 2013, which was dismissed for non-prosecution by this Court vide order dated 17/04/2014.
2. I have heard learned advocates appearing on behalf of the respective parties and I have considered the grounds raised in the present application. I am satisfied with the reasons advanced by the applicant in this application. Hence, the present application is allowed and Special Civil Application No.9733 of 2013 is hereby restored to file.
[A.J.DESAI,J.] *dipti Page 1 of 1