ASLAM FARIDBHAI GHASLETWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.M.R.Mengdey, learned AGP waives service of rule on behalf of respondent no.1. With the consent of the learned Advocates appearing on behalf of the respective parties, the application is taken up for final hearing today.

(2.) Present application has been preferred by the applicants - original petitioners to restore main Special Civil Application which came to be dismissed for non-prosecution for non-removal of Office Objections. Learned Advocate for the applicant has stated at the Bar that Office Objections shall be removed on or before 11.02.2010.

(3.) In view of above, present application is allowed and main Special Civil Application is restored to file. Time to remove Office Objections is granted upto 11.02.2010. On removal of Office Objections on or before 11.02.2010 as stated above, Registry is directed to notify main Special Civil Application for admission hearing on 16.02.2010. On non-removal of Office Objections within stipulated time as stated above, main Special Civil Application shall be dismissed for non-prosecution automatically without referring the matter to the Court. Rule is made absolute to the aforesaid extent.