Gujarat High Court
National Insurance Co Ltd vs Azadsinh Narsinhbhai Bhati -Marvadi & ... on 7 May, 2015
Author: Harsha Devani
Bench: Harsha Devani
C/MCA/956/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 956 of 2015
In FIRST APPEAL NO. 35 of 2014
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NATIONAL INSURANCE CO LTD....Applicant(s)
Versus
AZADSINH NARSINHBHAI BHATI -MARVADI & 1....Opponent(s)
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Appearance:
MR SUNIL B PARIKH, ADVOCATE for the Applicant(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
Date : 07/05/2015
ORAL ORDER
1. By this application, the applicant seek restoration of First Appeal No.35 of 2014, which came to be dismissed for want of prosecution on account of non-removal of office objections as stipulated by order dated 08.01.2014.
2. Heard Mr. Sunil Parikh, learned advocate for the applicant. The learned counsel, inter alia, states that the office objections are already removed.
3. Having regard to the submissions advanced by the Page 1 of 2 C/MCA/956/2015 ORDER learned advocate for the applicant and more particularly, the averments made in the memorandum of application, the Court is of the view that sufficient cause has been made out for not removing the office objections within the time stipulated in the above referred order.
4. The application, therefore, succeeds and is, accordingly, allowed. First Appeal No.35 of 2014 is hereby restored to file. The application stands disposed of accordingly.
(HARSHA DEVANI, J.) parmar* Page 2 of 2