Gujarat High Court
Ahmed Yusuf Sumara vs State Of Gujarat & 2....Opponent(S) on 18 July, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/MCA/1626/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 1626 of 2017
In SPECIAL CIVIL APPLICATION NO. 317 of 2015
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AHMED YUSUF SUMARA....Applicant(s)
Versus
STATE OF GUJARAT & 2....Opponent(s)
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Appearance:
MR NARENDRA L JAIN, ADVOCATE for the Applicant(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Opponent(s) No. 1
MR VENUGOPAL PATEL, AGP for the Opponent No.1
MRS FALGUNI D PATEL, ADVOCATE for the Opponent(s) No. 2
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 18/07/2017
ORAL ORDER
1. Rule. Mr.Venugopal Patel, learned AGP for the opponent Nos.1 and the learned Advocate Mrs.Falguni Patel for the opponent No.2 waive service of notice of Rule.
2. The present Misc. Civil Application has been filed for restoration of the main Special Civil Application No.317 of 2015 which was dismissed for default vide order dated 22.3.2017.
3. The learned AGP for the Opponent No.1 and Mrs.Patel for the Opponent No.2 have no objection, if the main petition is restored.
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4. Having regard to the facts and circumstances of the case, the order dated 22.3.2017 passed in the main Special Civil Application No.317 of 2015 is recalled and the Special Civil Application No.317 of 2015 is restored to its original number, subject to payment of cost of Rs.500/- to be deposited by the applicant in the Advocates' Law Library. The receipt thereof be produced in the office.
5. The present Misc. Civil Application stands disposed of. Rule is made absolute.
(BELA M. TRIVEDI, J.) vinod Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Jul 19 01:12:16 IST 2017