ISHWARBHAI PUJABHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri M.R. Mengdey, learned AGP waives service of notice of rule on behalf of opponents nos. 1 to 3 and Shri Mishra, learned advocate waives service of notice of rule on behalf of opponent no. 4.

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

(3.) The present application has been preferred by the applicants-original petitioners to restore Special Civil Application No. 7249/2010, which came to be dismissed for non-prosecution vide order dated 28/06/2010 as on that day despite the matter was called out twice, the learned advocate appearing on behalf of the applicants-original petitioners remained absent.