Gujarat High Court
Sangam Prints Private Limited & 2 vs Arman Industries Private Limited & ... on 25 November, 2016
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/MCA/3378/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 3378 of 2016
In CIVIL APPLICATION NO. 12152 of 2015
In APPEAL FROM ORDER-STAMP NUMBER NO. 330 of 2015
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SANGAM PRINTS PRIVATE LIMITED & 2....Applicant(s)
Versus
ARMAN INDUSTRIES PRIVATE LIMITED & 2....Opponent(s)
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Appearance:
MR. ARCHIT P JANI, ADVOCATE for the Applicant(s) No. 1 - 3
MR VIRAL K SHAH, ADVOCATE for the Opponent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 25/11/2016
ORAL ORDER
1. Heard Mr. Archit Jani learned advocate for the applicants and learned advocate Mr. Viral Shah for the opponents.
2. The present application is preferred for restoration of Appeal From Order (Stamp Number) No. 330 of 2015, which came to be dismissed for non prosecution by order dated 19.08.2016.
3. It appears from the averments made in the application that there was some miscommunication between the applicants and advocates regarding the Appeal From Order came to be dismissed or not.
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4. I am of the view that an opportunity needs to be given to the applicants to get their appeal heard on merits.
5. In view of the above, the present application is allowed. The Appeal From Order (Stamp Number) No. 330 of 2015 which came to be dismissed for non prosecution by order dated 19.08.2016 is hereby restored to original file. The present application stands disposed of accordingly.
(A.G.URAIZEE,J) ABHISHEK Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Nov 26 00:59:30 IST 2016