Gujarat High Court
Hiranand Kishanchand Kotak vs Veraval Patan Joint Municipality on 16 December, 2022
Author: A. S. Supehia
Bench: A.S. Supehia
C/SCA/16679/2019 ORDER DATED: 16/12/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 16679 of 2019
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HIRANAND KISHANCHAND KOTAK
Versus
VERAVAL PATAN JOINT MUNICIPALITY
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Appearance:
MR SAFIYODIN R KAZI(9907) for the Petitioner(s) No. 1
MS RUMANA L PATHAN(7564) for the Petitioner(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
Date : 16/12/2022
ORAL ORDER
1. On 17.12.2019, this Court had passed the following order :-
"When called out, none present. Matter to be posted on 19/12/2019"
2. Thereafter, the Court had issued notice for final disposal on 19.12.2019 and the matter was specifically kept for hearing on 09.01.2020.
3. Today also, the matter was kept at top of the Board, however learned advocate Ms.Pathan, appearing for the petitioner has chosen not to appear, when the matter is called out.
4. The matter stands dismissed for non-prosecution. It is clarified that if any application is made for the restoration of the matter, the same shall contain an affidavit of the petitioner inter alia explaining as to whether the cause of action survives or not.
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