Gujarat High Court
President, Kapadwanj Mochi Caste Panch vs Lhs Of Decd. Himmatlal Nathalal Chauhan on 8 September, 2025
NEUTRAL CITATION
C/MCA/2063/2025 ORDER DATED: 08/09/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 2063 of 2025
In F/CIVIL REVISION APPLICATION NO. 13693 of 2025
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PRESIDENT, KAPADWANJ MOCHI CASTE PANCH
Versus
LHS OF DECD. HIMMATLAL NATHALAL CHAUHAN & ORS.
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Appearance:
MR JITENDRA H SINGH(3199) for the Applicant(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
Date : 08/09/2025
ORAL ORDER
1. The present application is filed to restore the captioned civil revision application. This Court by an order dated 19.06.2025 had given two weeks time to the applicant to remove office objection failing which the matter shall be dismissed.
2. Learned advocate for the applicant states that as the certified copies and the copy of the plaint were not available, the office objection could not be removed.
3. Having heard learned advocate for the applicant and having considered the application, sufficient reasons have been stated for non removal of Office Objection within the time stated in the order dated 19.06.2025. In view of the same, the present application is allowed. The captioned Civil Revision Application is restored to its original file. The applicant to remove office objection within a period of one week, failing which the matter shall stand dismissed.
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