DILIPBHAI VRJALAL KHANDERIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Shivang Shukla, learned AGP waives service of notice of Rule on behalf of the respondent State. With the consent of the learned advocates appearing on behalf of the respective parties, the application is taken up for final hearing today.

(2.) PRESENT application preferred by the applicant original petitioner to restore the main Special Civil Application which came to be dismissed for non prosecution vide order dated 25. 8. 2009. Considering the averments made in the application and subject to payment of cost which is quantified at Rs. 1500/- (which the learned Advocate for the petitioner has agreed to deposit) application is allowed. The main Special Civil Application No. 1428 of 2009 is restored to file. The aforesaid amount of cost to be deposited with the Registry of this Court within a period of one week from today and on such deposit the Registry is directed to transmit the same to the High Court Legal Services Committee. Rule is made absolute.