MANIBEN NAGDABHAI GOHEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of Rule on behalf of respondents.

(2.) By way of the present petition under Article 227 of the Constitution of India, the petitioners - legal heirs of original plaintiff have challenged the order dated 06.08.2014 passed by Page 1 of 72 of 8 HC-NIC Page 2 of 8 Created On Wed Apr 04 09:24:35 IST 2018 C/SCA/14162/2014 JUDGEMENT the learned 4th Additional District Judge, Junagadh below Exh.1 and Exh. 9 in Regular Civil Appeal No.17 of 2001 and prayed to restore Regular Civil Appeal to its original file and hear the appeal on merits.

(3.) Brief facts arise from the record are as under: