KANCHANBEN PRAVINCHANDRA DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Krina Kalla, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondents.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, present application is taken up for final hearing today.

(3.) PRESENT application has been filed by the applicant herein original petitioner to condone the delay in preferring the Misc. Civiil Application for restoration of the main Special Civil Application, which came to be dismissed for non-prosecution.