SUBHASHCHANDRA AMBALAL BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Shivang Shukla, learned Assistant Public Prosecutor waives the service of notice of notice of rule on behalf of the respondent No. 1 and Mr. R. C. Jani, learned advocate waives the service of notice of rule on behalf of the respondent No. 2.

(2.) PRESENT application has been preferred by the applicant original petitioner to restore the restoration application being Misc. Civil Application (Stamp) No. 3660 of 2008 which came to be dismissed for non-prosecution.

(3.) MR. CHIRAG Patel, learned advocate appearing on behalf of the applicant original petitioner has submitted considering the averments in the application and subject to the payment of reasonable cost, present application be allowed and the restoration application be restored to file.