CHIMANBHAI MANILAL PARMAR Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) RULE. Shri M.R. Mengdey, learned Assistant Government Pleader waives service of notice of RULE on behalf of respondent Nos.1 to 3. Present application has been preferred by the applicants original respondents to restore Miscellaneous Civil Application (Stamp) No.133/2010, which came to be dismissed for non-prosecution for non-removal of office objections. Having heard Shri MTM Hakim, learned advocate appearing on behalf of the applicants herein and Shri Mengdey, learned Assistant Government Pleader appearing on behalf of respondent Nos.1 to 3 and on statement made by Shri Hakim, learned advocate appearing on behalf of the applicants that the office objections in MCA (Stamp) No.133/2010 will be removed within a period of one week from today, present application is allowed and Miscellaneous Civil Application (Stamp) No.133/2010 is restored to file and time to remove office objections in Miscellaneous Civil Application (Stamp) No.133/2010 is hereby extended upto 30th July 2010, failing which the said Miscellaneous Civil Application (Stamp) No.133/2010 shall be dismissed for non-prosecution automatically again. RULE is made absolute.