Surendranagar District Panchayat & vs Parshottam Manji....Opponent(S) on 5 December, 2014

[Cites 0, Cited by 5]

Gujarat High Court

Surendranagar District Panchayat & vs Parshottam Manji....Opponent(S) on 5 December, 2014

Bench: M.R. Shah

         C/MCA/3368/2014                                        ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               MISC.CIVIL APPLICATION
         (FOR RESTORATION) NO. 3368 of 2014
                          In
    SPECIAL CIVIL APPLICATION NO. 25413 of 2006
                        With
       MISC.CIVIL APPLICATION NO. 3423 of 2014
                         In
    SPECIAL CIVIL APPLICATION NO. 10078 of 2007
======================================
 SURENDRANAGAR DISTRICT PANCHAYAT & 1....Applicant(s)
                        Versus
            PARSHOTTAM MANJI....Opponent(s)
======================================
Appearance:
MR HS MUNSHAW, ADVOCATE for the Applicant(s) No. 1 - 2
MR NILESH M SHAH, ADVOCATE for the Opponent(s) No. 1
======================================

        CORAM: HONOURABLE MR.JUSTICE M.R. SHAH

                           Date : 05/12/2014

                                ORAL ORDER

1. RULE in each of the applications. Shri Nilesh Shah, learned advocate waives service of notice of rule on behalf of the respondent in Miscellaneous Civil Application No.3368/2014 and Ms Ashlesha Patel, learned advocate waives service of notice of rule on behalf of the respondent in Miscellaneous Civil Application No.3423/2014.

2. Both these applications have been preferred by the respective applicants-original petitioners to restore main Special Civil Application Nos.25413/2006 and 10078/2007, which came to be dismissed for non-prosecution by this Court.

Page 1 of 2 C/MCA/3368/2014 ORDER

3. Having heard the learned advocates appearing on behalf of the respective parties and as the applications are not opposed by the learned advocates appearing on behalf of the respective parties, both these applications are allowed and Special Civil Applications.25413/2006 and 10078/2007 are ordered to be restored to file. Rule is made absolute in both the applications to the aforesaid extent. No order as to costs.

4. Registry is directed to notify Special Civil Applications.25413/2006 and 10078/2007 before appropriate Court taking up such matters.

(M.R.SHAH, J.) Siji Page 2 of 2

Unlock Advanced Research with PRISMAI

Gujarat High Court