ANILKUMAR RATILAL PATHAK Vs. SURAT BHARUCH GRAMIN BANK

JUDGEMENT

(1.) RULE. Mr. Uday Bhatt, learned advocate waives service of notice of Rule on behalf of the Opponents.

(2.) THE present application has been preferred by the applicant original petitioner to restore main Special Civil Application No. 10396 of 2002, which came to be dismissed for non-prosecution by this Court vide order dated 23rd June,2009.

(3.) CONSIDERING the avernments made in the present application, prayer in terms of para 5 (B) is hereby granted. Special Civil Application No. 10396 of 2002 is hereby restored to file. Rule is made absolute accordingly.