Gujarat High Court
Gujarat Electricity Board vs Ahir Bhimshi Mepa Through on 12 February, 2013
Author: C.L.Soni
Bench: C.L. Soni
GUJARAT ELECTRICITY BOARD NOW CONVERTED ASV/SAHIR BHIMSHI MEPA THROUGH POA RAMSHI MEPA AHIR....Opponent(s) C/MCA/320/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD MISC.CIVIL APPLICATION (FOR RESTORATION) NO. 320 of 2013 In SECOND APPEAL (STAMP NUMBER) NO. 307 of 2012 =========================================================== GUJARAT ELECTRICITY BOARD NOW CONVERTED AS & 1 Versus AHIR BHIMSHI MEPA THROUGH POA RAMSHI MEPA AHIR ================================================================ Appearance: MR DIPAK R DAVE, ADVOCATE for the Applicants ================================================================ CORAM: HONOURABLE MR.JUSTICE C.L. SONI Date : 12/02/2013 ORAL ORDER
It is pointed out that since the certified copy of the appeal memo and certified copy of the judgment and decree of the Trial Court were not available, office objections could not be removed as per the order dated 10.01.2013. Learned advocate Mr. Dipak R. Dave for the applicants states that now he has got certified copy of the appeal memo as well as certified copy of the judgment and decree of the Trial Court and he is in a position to remove office objections. He, therefore, requests to recall the order dated 10.01.2013 and to restore the appeal on file and to grant two days time to remove office objections.
On the above said statement, the application is allowed. The order dated 10.01.2013 is recalled. The Second Appeal is restored to file. The applicants are directed to remove office objections upto 15.02.2013.
(C.L.SONI, J.) vijay Page 2 of 2