DINANATH V VYAS Vs. O N G C

JUDGEMENT

(1.) RULE. Ms Kalpana Brahmbhatt, learned advocate waives service of notice of rule on behalf of the opponents.

(2.) THE present application has been preferred by the applicant-original petitioner to restore the main Special Civil Application, which came to be dismissed for non-prosecution vide order dated 19/02/2009.

(3.) CONSIDERING the averments made in the application and on assurance given by the learned advocates, inclusive of Shri B. S. Patel and Shri D. B. Rana, that as and when the petition is taken up for final hearing they will make themselves available even in the first round and they will proceed further with the matter as the main Special Civil Application is of the year 1988, the present application is allowed and Special Civil Application No. 6992/1988 is restored to file.