DHANSUKHBHAI JERAMBHAI HIRPARA Vs. PRAVINBHAI POLABAHI BORIYA

JUDGEMENT

(1.) On 29/2/2024, this court has passed the following order:- "1. Though, the matter was called repeatedly, the learned Advocate for the petitioner did not remain present.

(2.) In view of the above, issue notice to the petitioner, making the same returning on 2/4/2024." 2. Even today when the matter is called out, none remain present.

(3.) In view of the above, since the petitioner is already appearing in the Court and also , the petitioner has not surrendered to the custody before the learned trial court, this Court decided to take up the matter on the ground of revision.