TUSHAR DASHRATBHAI BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Neeraj Soni, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent No.1 and Mr.Ashish Shah, learned advocate waives service of notice of Rule on behalf of respondent No.2.

(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 main Special Civil Application No.3187 of 1998, which came to be dismissed for non-prosecution vide order dated 03/03/2009.