Gujarat High Court
Union Of India & vs Lalsingh K on 4 March, 2013
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai
UNION OF INDIAV/SLALSINGH K RATHOD....Opponent(s) C/MCA/456/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD MISC.CIVIL APPLICATION (FOR RESTORATION) NO. 456 of 2013 In SPECIAL CIVIL APPLICATION NO. 6205 of 2011 ================================================================ UNION OF INDIA & 3....Applicant(s) Versus LALSINGH K RATHOD....Opponent(s) ================================================================ Appearance: MS ROOPAL R PATEL, ADVOCATE for the Applicant(s) No. 1 - 4 MR PH PATHAK, ADVOCATE for the Opponent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE S.G.SHAH Date : 04/03/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) This Misc.Civil Application is for restoring the Special Civil Application No.6205 of 2011. Cause shown in support of the restoration is sufficient, hence, the application is allowed and Special Civil Application No.6205 of 2011 is restored to its file. The order dated 15.02.2013 is recalled. List the Special Civil Application No.6205 of 2011 on 12.03.2013.
(V.M.SAHAI, J.) (S.G.SHAH, J.) (binoy) Page 2 of 2