SUNDERDAS VITHALADAS TEKWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Maithili Mehta, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent Nos. 1 to 3.

(2.) AS the present Misc. Civil Application has been preferred for restoration of the main petition which came to be dismissed for non-removal of office objections, further Notice upon Opponents is not required.

(3.) THE present Misc. Civil Application has been preferred by the applicants- original petitioners for restoration of the main petition which came to be dismissed for non-removal of office objections.