KARSHANDAS B. MAKADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) None of the advocates for either of the parties are present, when the matters are called out. The main matters are of the years 2002 and 2004 respectively. There are various civil applications, which are filed, as reflected in the cause list, from the year 2002 and further in 2021.

(2.) Hence, the matters stand dismissed for non- prosecution. As a sequel, the connected civil applications also stand disposed of. If any restoration application is filed, the same shall contain affidavit of the petitioners inter alia stating whether the cause of action survives or not.

(3.) Registry to place a copy of this order in each of the connected matters.