POPATBHAI M BHATIA 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. Mr.P.V.Hathi, leaned advocate waives service of notice of Rule on behalf of respondent No.2. Mr.Munshaw, learned advocate waives service of notice of Rule on behalf of respondent No.4.

(2.) The present application has been preferred by the applicant herein - original petitioner to restore the main Special Civil Application No.6178 of 2000, which came to be dismissed for non-prosecution by this Court vide order dated 03/03/2009.

(3.) Considering the avernments in the application and subject to payment of cost, which is quantified at Rs.500/- to be deposited by the applicant with the Registry of this Court within a period of two weeks from today, the present Misc.Civil Application is allowed. Special Civil Application No.6178 of 2000 is restored to file. Rule is made absolute to the aforesaid extent.