MANDAKINIBEN HARISHBHAI JANJAL Vs. DILIPBHAI DAYARAM MEGHRAJANI

JUDGEMENT

(1.) The present application has been preferred by the applicants-original appellants to restore Miscellaneous Civil Application No. 2770/2008, which has been filed to restore Appeal from Order No. 1/2008, which came to be dismissed for non-prosecution as Shri Mangukiya, learned advocate remained absent at the time when the matter was taken up for hearing

(2.) This application is called out twice today. The learned advocates appearing on behalf of the opponents are absent on both the occasions. Under the circumstances, the present application is heard ex parte.

(3.) Heard Shri Champaneri, learned advocate appearing on behalf of the applicants and considering the averments made in the application, the present application is allowed. Miscellaneous Civil Application No. 2770/2008 in Appeal from Order No. 1/2008 is restored to file. Rule is made absolute accordingly. No cost.