SHASHIKANT AMBALAL UPADHYAY Vs. DAMYANTIBEN BABULAL RATHOD

JUDGEMENT

(1.) Rule. Shri Asim Pandya, learned advocate waives service of notice of Rule on behalf of the opponents.

(2.) With the consent of the respective parties, the application is taken up for final hearing today.

(3.) The present application has been preferred by the applicant - original appellant to restore the main Second Appeal with Civil Application therein which came to be dismissed for non-prosecution by order dated 21st April 2010, as on that day though the matter was called out twice, on both the occasions, the learned advocate on behalf of the applicant was absent despite the earlier order passed by this Court.