KUNTALBHAI SHAILESHKUMAR AMIN Vs. PATEL NARANBHAI PURSHOTTAMDAS

JUDGEMENT

(1.) Rule. Mr.Goswami, learned advocate waives service of notice of Rule on behalf of the Opponent.

(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 herein - original petitioners to restore main Civil Revision Application No.171 of 2008, which came to be dismissed for non-prosecution vide order dated 06/04/2010 as on that day the matter was called out twice, nobody appeared on behalf of the petitioner despite earlier orders and Revision Application was adjourned at least for more than 20 times.