SHIVLAL K PUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED advocate Mr.Amit Panchal for the petitioner states that the matter was mentioned before the First Court - Hon'ble the Chief Justice and Hon'ble Mr.Justice Pardiwala - for permitting the petitioner to revive the petition in view of the order passed by the Division Bench on 15.4.2009. The relevant part of that order reads as under:

(2.) THE Note contains the averments as under:

(3.) LEARNED advocate Mr.Panchal states that, when his clerk approached the Registry, one Mr.Raghupathi, Deputy Registrar, refused to circulate the matter and conveyed to the clerk of the advocate to that effect. Learned advocate then talked to Mr.Raghupathi who said that as SCA No.397 of 2009 is already disposed of, hence civil application is required to be filed and he expressed unwillingness to comply with the order passed by the Hon'ble the Chief Justice on the Note. Learned advocate then asked the said officer Mr.Raghupathi to permit the petition to be tagged with SCA No.10495 of 2013. It is in that regard the subsequent addition is made in the Note by the clerk of the advocate. 4. Registry is directed to place this order before the Registrar General who, in turn, shall call for the explanation of said Raghupathi and place it before this Court.