Gujarat High Court
Ambalal Mafatlal Chauhan - Ips vs Additional Chief Secretary Govt. Of ... on 22 July, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, Mohinder Pal
C/MCA/1985/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL APPLICATION (FOR RESTORATION) NO. 1985 of 2014
In SPECIAL CIVIL APPLICATION NO. 2643 of 2003
================================================================
AMBALAL MAFATLAL CHAUHAN - IPS....Applicant(s)
Versus
ADDITIONAL CHIEF SECRETARY GOVT. OF GUJARAT & 1....Opponent(s)
================================================================
Appearance:
PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1
GOVERNMENT PLEADER for the Opponent(s) No. 1
MR DEVANG VYAS, ADVOCATE for the Opponent(s) No. 2
================================================================
CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 22/07/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Applicant appears in person. He requests for restoration of SCA No.2643 of 2003 which was dismissed for default on 30.6.2014 as he had already retired his advocate previously appeared for him without making substitution. Request for restoration is granted. SCA No.2643 of 2003 is restored to file and shall be notified for hearing on 04.08.2014. This order is passed in presence of the applicant. It will be, therefore, upto him to appear on such occasion.
(AKIL KURESHI, J.) (MOHINDER PAL, J.) (KMGThilake) Page 1 of 1