JAGID JAGDISHBHAI BHIKHABHAI Vs. PATEL KANJIBHAI VIRCHANDBHAI

JUDGEMENT

(1.) Advocate Mr. Bhalodi for the applicant submitted that MACP no.1725/2012 came to be dismissed for default on 10/7/2018 by MACT (Aux), Mehsana at Visnagar observing non-appearance of the applicant since 16/12/2015 and thereafter, on 9/1/2018 and 1/5/2018 matter stand adjourned. Mr. Bhalodi submitted that Restoration Application being Misc. MACA no.71/2021 was moved which was also not entertained observing the negligent and lethargic approach on the part of the applicant as well as the advocate on record drawing an adverse inference that the applicant is not interested either to serve the process to the opponents or to proceed ahead with the matter on merits and the Restoration Application stood dismissed for default of applicant for want of service of process to the opponents as well as for the want of prosecution.