SURAJBEN GOVINDBHAI PARBHUDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned advocate waives the service of notice of rule on behalf of the respondent No. 1.

(2.) PRESENT application has been preferred by the applicants - original appellants to restore main First Appeal which came to be dismissed for non-prosecution.

(3.) MR. MEHTA, learned advocate appearing on behalf of the applicants has submitted that even in the main appeal, though served nobody appears on behalf of the respondent No. 2.