HIREN MANILAL BHAIDASNA Vs. HEMLATABEN HITRENKUMAR BHAIDASNA

JUDGEMENT

(1.) RULE. Mr. Heard Mr. Nehal Dave, learned advocate waives the service on behalf of the opponent original petitioner.

(2.) PRESENT application is filed by the applicant - original respondent of Special Civil Application No. 23035 of 2006 to review the order dtd. 20/11/2006 passed by the learned Single Judge of this Court in Special Civil Application No. 23035 of 2006.

(3.) HAVING heard the learned advocates appearing on behalf of the respective parties and considering the averments in the application and the fact that the order dtd. 20/11/2006 passed in Special Civil Application No. 23035 of 2006 is an ex-parte order, and considerings the fact that Special Civil Application No. 23035 of 2006 was required to be heard along with Special Civil Application No. 12530 of 2006, with a view to give one opportunity to the applicant original respondent to submit the case on merits, present application is allowed and the order dtd. 20/11/2006 passed by the learned Single Judge of this Court in Special Civil Application No. 23035 of 2006 is hereby allowed. Special Civil Application No. 23035 of 2006 is required to be heard afresh on merits along with Special Civil Application No. 12530 of 2006. Rule is made absolute accordingly.