Gujarat High Court
Bl Dave (Bhalchandra Laxmishankar ... vs State Of Gujarat & 2....Opponent(S) on 4 August, 2014
Author: R.P.Dholaria
Bench: Vijay Manohar Sahai, R.P.Dholaria
C/MCA/2074/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL APPLICATION (FOR RESTORATION) NO. 2074 of 2014
In
CIVIL APPLICATION NO. 7084 of 2014
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 301 of 2014
In
SPECIAL CIVIL APPLICATION NO. 3938 of 1992
===========================================================
=====
BL DAVE (BHALCHANDRA LAXMISHANKAR DAVE)....Applicant(s)
Versus
STATE OF GUJARAT & 2....Opponent(s)
================================================================
Appearance:
MR KG PANDIT, ADVOCATE for the Applicant(s) No. 1
Mr.Harsheel Shukla, AGP for the Opponent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR
SAHAI
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 04/08/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE R.P.DHOLARIA) Rule. Mr.Harsheel Shukla, learned Assistant Government Pleader waives service of notice of rule on behalf of the Opponent No.1.
By way of the present application, the applicant seeks restoration of Civil Application No. 7084 of 2014 in Letters Patent Appeal (Stamp ) No. 301 of 2014 in Special Civil Application No. 3938 of 1992 to its original file as the same was dismissed for default vide order dated 17.7.2014.
Page 1 of 2 C/MCA/2074/2014 ORDERConsidering the contents of the application, the present application is allowed. The order dated 17.7.2014 passed by this Court in Civil Application No. 7084 of 2014 in Letters Patent Appeal (Stamp ) No. 301 of 2014 in Special Civil Application No. 3938 of 1992 is recalled. Civil Application is restored to its original filed .
List the Civil Application for hearing on 11.8.2014.
(V.M.SAHAI, J.) (R.P.DHOLARIA,J.) bina Page 2 of 2