R M SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Niraj Soni, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondents.

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

(3.) Present application has been preferred by the applicant original petitioner to restore the main Special Civil Application which came to be dismissed for non-prosecution by order dtd.23/6/2009.