AMRELI NAGAR PALIKA Vs. YOGESH H THAKAR

JUDGEMENT

(1.) Rule. Mr. Pathak, learned advocate for the opponent waives service of rule.

(2.) The present application is preferred by the applicant for vacating the order dated 1.4.2003 passed in Civil Application No. 2300 of 2003 in Special Civil Application No. 509 of 2003.

(3.) Heard Mr. Shah for the applicant and Mr. Pathak for the opponent.