OFFICE SUPERINTENDENT Vs. P D BAROT

JUDGEMENT

(1.) Heard learned counsel appearing for the contesting parties.

(2.) Having regard to the facts of the case and in view of the submissions made by learned counsel for the parties, Rule. Ms. Brahmbhatt, learned advocate for the opponents has waived service of Notice of Rule for the opponents. At the request of learned counsel appearing for both the sides the application is taken up for hearing and decision today.

(3.) In present application, the applicant has prayed that: 6(B) Your Lordships will be pleased to recall the order dtd. 16/03/2016 at AnnexureA to the application by restoring the main Special Civil Application No.5383 of 2001 to its original file;