SHANTIBEN HIRUBHAI Vs. BABUBHAI

JUDGEMENT

(1.) The present application has been preferred by the applicants-original petitioners to restore the main Special Civil Application, which came to be dismissed for non-prosecution vide order dated 21/01/2010 for the reasons stated in the order.

(2.) Having heard Shri Thakkar, learned advocate appearing on behalf of the respondents and considering the averments made in the application, the present application is allowed and Special Civil Application No. 13333/2008 with connected Civil Application, if any, is restored to file. Rule is made absolute. No cost.

(3.) Registry is directed to notify the main matter on admission board on 2nd August, 2010 in the first board.