DALPATBHAI NARSHINHBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.M.R.Mengdey, learned Assistant Government Pleader waives service of notice of Rule on behalf of the Opponents.

(2.) With the consent of the learned advocates appearing on behalf of the respective parties, the present Misc.Civil Application is taken up for final hearing today.

(3.) The present application has been preferred by the applicant- original petitioner to restore main petition i.e. Special Civil Application No.3646 of 2009, which came to be dismissed for non-prosecution vide order dated 20/04/2009 as though the matter was called out twice on that day, learned advocate appearing on behalf of the petitioner was absent.