FARUK AHMADBHAI KURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to amend the cause title, is granted.

(2.) THE present application has been preferred by the applicant herein original petitioner to condone the delay of 28 days in preferring Misc. Civil Application (Stamp) No. 2572 of 2008 for restoration of Special Civil Application No. 7401 of 2008.

(3.) AS the application is not seriously opposed by Mr. Pranav Dave, learned Assistant Government Pleader appearing on behalf of respondent No. 1 and Mr. Amar Mithani, learned advocate appearing on behalf of respondent No. 3, delay caused in filing Misc. Civil Application (Stamp) No. 2572 of 2008 for restoration of Special Civil Application No. 7401 of 2008, is hereby condoned. Rule is made absolute accordingly. No costs.