KALABHAI SOMABHAI HARIJAN Vs. VALABHBHAI PUNJABHAI

JUDGEMENT

(1.) RULE. Ms Maithili Mehta, learned AGP waives service of notice of rule on behalf of opponents nos. 2 to 5.

(2.) THE present application has been preferred by the applicants-original petitioners to restore the main Special Civil Application, which came to be dismissed for non-prosecution on non-removal of the office objections.

(3.) CONSIDERING the averments made in the application, time to remove the office objections is granted up to 07/12/2009. On that, the main Special Civil Application is restored to file. If the office objections are not removed on or before 07/12/2009, the matter shall again be dismissed for non-prosecution without referring the matter to the Court. On removal of the office objections, Registry is directed to notify the main Special Civil Application for admission hearing on 08/12/2009 in the first board.