Gujarat High Court
Narshibhai Virjibhai Akbari ... vs Registrar - High Court Of Gujarat & 2 on 29 November, 2017
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/11705/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 11705 of 2014
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NARSHIBHAI VIRJIBHAI AKBARI (N.V.AKABARI)....Petitioner(s)
Versus
REGISTRAR - HIGH COURT OF GUJARAT & 2....Respondent(s)
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Appearance:
MR VILAS G GOSWAMY, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 3
LAW OFFICER BRANCH, ADVOCATE for the Respondent(s) No. 1 - 2
MS TRUSHA K PATEL, ADVOCATE for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 29/11/2017
ORAL ORDER
On 28th November, 2017, this Court passed below quoted order:
"1. Learned advocate for the petitioner is not present. Any request for pass over or adjournment is also not made. Learned advocate for the petitioner has neglected hearing of the petition.
2. Therefore, the petition deserves to be rejected on ground of nonprosecution. However, in view of the fact that the learned advocate for the respondent has filed leave note, benefit is granted to the learned advocate for the petitioner and proceedings are adjourned to tomorrow i.e. 29th November, 2017 with clarification that if learned advocates for the petitioner and respondent are not present then, the Court will be constrained to pass appropriate order.
3. Having regard to the fact that the petition is pending since 2014 and is rotating on admission board for last three years and the petition is adjourned 35 times, further time will not be granted and appropriate order will be pass on first call.Page 1 of 2
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4. S.O. to 29th November, 2017. List the petition within first five matters."
However, today, learned advocate for the respondent has filed leave note and learned advocate for the petitioner has also filed sick note."
S.O. to 4th December, 2017.
(K.M.THAKER, J.) ali Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Nov 29 23:50:09 IST 2017