Gujarat High Court
Shree Traders vs Indequip Engineering Ltd. on 1 March, 2019
Author: A.J.Shastri
Bench: A.J. Shastri
C/FA/804/2002 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 1 of 2019
In R/FIRST APPEAL NO. 804 of 2002
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SHREE TRADERS Versus INDEQUIP ENGINEERING LTD. =============================================== Appearance:
MR DHARMESH V SHAH for the PETITIONER(s) No. for the RESPONDENT(s) No. =============================================== CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI Date : 01/03/2019 IA ORDER [1] The present Misc. Civil Application has been filed for restoration of the main matter i.e. First Appeal No.804 of 2002 which was dismissed for default on 28.01.2019.
[2] Considering the averments made in the application and in view of the submissions made by learned advocate for the appellant as well as in view of the voluntary contribution of Rs.1000/- to the Advocates' Law Library, the present Misc. Civil Application is allowed. The First Appeal No.804 of 2002 is restored to its original number. The receipt thereof be produced in the office.
[3] Such deposit shall be submitted within a period of 7 days from today.
(A.J.SHASTRI ,J.) dharmendra Page 1 of 1