Gujarat High Court
Uttar Gujarat Vij Company Ltd vs Rameshbhai Mangalbhai Patel & ... on 10 June, 2015
Author: K.M.Thaker
Bench: K.M.Thaker
C/MCA/1405/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 1405 of 2015
In SPECIAL CIVIL APPLICATION NO. 11734 of 2014
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UTTAR GUJARAT VIJ COMPANY LTD....Applicant(s)
Versus
RAMESHBHAI MANGALBHAI PATEL & 1....Opponent(s)
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Appearance:
MR SP HASURKAR, ADVOCATE for the Applicant(s) No. 1
MR. BK. RAJ, ADVOCATE for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 10/06/2015
ORAL ORDER
1. Heard learned Counsel appearing for the contesting parties.
2. In present application, the applicant has prayed, inter alia, that:-
"4(B) Your Lordship be pleased to restore the above referred Special Civil Application No. 11734/14 along with all other interim orders"
3. Having regard to the submissions made by learned counsel for the applicant and having regard to the averments made in present Page 1 of 2 C/MCA/1405/2015 ORDER application, since sufficient cause is shown and satisfactory explanation is tendered, the order dated 28.4.2015 passed in Special Civil Application No. 11734 of 2014 is recalled.
4. Office is directed to restore the proceedings of Special Civil Application No. 11734 of 2014 to its original file.
5. Present application is allowed in terms of paragraph No. 4(B).
6. Office is directed to list Special Civil Application No. Special Civil Application No. 11734 of 2014 for hearing in due course.
Accordingly the application stands disposed of.
(K.M.THAKER, J.) Suresh* Page 2 of 2