JITEN HARISHBHAI JAJAL Vs. DILIPBHAI DAYARAM MEGHRAJANI

JUDGEMENT

(1.) RULE. Shri Dhiraj Patel, learned advocate appearing waives service of notice of RULE on behalf of the respondent. 1. With the consent of learned advocates appearing for respective parties, the matter is taken up for final hearing today.

(2.) PRESENT application has been preferred by the applicant original petitioner to restore Arbitration Petition which came to be dismissed for non-prosecution as learned advocate appearing on behalf of the applicant had remained absent consistently. Having heard the learned advocates appearing for respective parties and so as to give one opportunity to the applicant original petitioner to submit the case on merits, subject to payment of cost which is quantified at Rs.5,000/- to be deposited by the applicant with the Registry within a period of two weeks from today, present application is allowed and Arbitration Petition No.48/2008 is restored to file. On such deposit, the Registry is directed to transmit Rs.2,500/- to the Gujarat High Court Legal Aid Committee and Rs.2,500/- to be transmitted to Gujarat High Court Mediation Centre. On deposit of the aforesaid amount, Registry is directed to place the main Arbitration Petition No.48/2008 for admission hearing on 23rd July 2010. Rule is made absolute.