ABDUL KARIM ZAVERI Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) RULE. Shri Hriday Buch, learned advocate waives service of notice of rule on behalf of opponent no. 2.

(2.) The present application has been preferred by the applicant to restore Miscellaneous Civil Application No. 339/2006.

(3.) It is reported that the learned advocate appearing on behalf of the opponent has no objection if the application is allowed and Miscellaneous Civil Application No. 339/2006 is restored to file.