RAMESHBHAI BHOVANBHAI PARMAR Vs. GUNVATRAI MULJIBHAI SHAH

JUDGEMENT

(1.) The present Misc.Civil Application has been preferred by the applicant - original appellant-defendant to restore Second Appeal (Stamp) No.181 of 2004, which came to be dismissed for non-removal of office objections.

(2.) Mr.Suthar, learned advocate appearing on behalf of the applicant - original appellant-defendant has stated at the bar that office objections shall be removed within a period of one week from today.

(3.) In view of the above, the present Misc.Civil Application is allowed and time to remove office objections is granted upto 09/03/2010. On non-removal of office objections, the Second Appeal shall stand dismissed automatically without referring the matter to the Court. On removal of office objections, Registry is directed to notify the main Second Appeal for admission-hearing on 10/03/2010. Rule is made absolute accordingly. No costs.