Gujarat High Court
Devjibhai Bhikhabhai Patel Died ... vs Pal Co.Op.Sale ... on 8 April, 2015
Author: C.L.Soni
Bench: C.L. Soni
C/CRA/1414/1996 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION NO. 1414 of 1996
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DEVJIBHAI BHIKHABHAI PATEL DIED THRO'HEIR
RAJESHKUMAR....Applicant(s)
Versus
PAL CO.OP.SALE SOCIETY....Opponent(s)
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Appearance:
MR RR MARSHALL, ADVOCATE for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 08/04/2015
ORAL ORDER
1. On 18.12.2014, the Court passed following order:
"It is reported that in spite of all efforts the papers of this matter are not traceable in the Registry or that they have been misplaced. Learned advocate appearing on either side is directed to provide the papers of the case, along with accompanying annexures, to the Registry before the next date of hearing so that the matter could be heard on the next date.
S.O. to 9th January, 2015."
2. Office has placed this petition with the note dated 08.01.2015 pointing out that learned Advocate appearing for the petitioner has not complied with order dated 18.12.2014.
3. In view of the above, time of one week is granted to comply with the order dated 18.12.2014 or to prefer application for reconstruction or the papers to the Revision Application within the said time limit, failing which Revision Application shall stand dismissed for non-prosecution.
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