Gujarat High Court
Union Of India & 2 vs Thakar Shivprasad Mohanlal on 21 February, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/204/1981 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 204 of 1981
In SPECIAL CIVIL APPLICATION NO. 813 of 1979
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UNION OF INDIA & 2....Appellant(s)
Versus
THAKAR SHIVPRASAD MOHANLAL....Respondent(s)
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Appearance:
(MS KUSUM M SHAH), ADVOCATE for the Appellant(s) No. 1 - 3
MR RC JANI, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 21/02/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. Learned counsel for respondent No. 1 Mr. Jani states that respondent No. 1 has expired on 8.12.2008. In that view of the matter, the appeal stands abated.
2. Even otherwise, on 31.01.2014, the following order was passed by this Court:
"1. It is reported to the Court that no records pertaining to these matters are traceable with the Registry. In the interest of justice, it would be expedient that either party prepares and supplies the entire set of papers pertaining to the case so that the matter could be taken up for hearing. If the matters are already disposed of, then Page 1 of 2 C/LPA/204/1981 ORDER either party shall place on record the order / judgment, as the case may be, on the next date of hearing. If the matters are pending, either side is directed to prepare the complete set of papers and tender the same to the Registry on or before 18.02.2014.
2. S.O. to 21.02.2014. Registry is directed to list these matters under the title "For Orders" on the next date of hearing."
2. Till date no papers pertaining to the case have been supplied by the appellant. In that view of the matter, the present appeal deserves to be dismissed for want of prosecution.
3. Accordingly, appeal stands dismissed. Liberty to revive in case of difficulty, is granted.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) (pkn) Page 2 of 2