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MCA/1154/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL APPLICATION No. 1154 of 2011
In
SPECIAL
CIVIL APPLICATION No. 567 of 2011
=========================================
SHARDABEN WD/O KHODABHAI PANCHAL - Applicant(s)
Versus
GUJARAT
ELECTRICITY BOARD & 1 - Opponent(s)
========================================= Appearance : MR
PC CHAUDHARI for Applicant(s) : 1, None for Opponent(s) : 1 -
2.
=========================================
CORAM
:
HONOURABLE MR.JUSTICE M.R. SHAH
Date
: 08/07/2011
ORAL
ORDER
1. RULE.
The present application has been preferred by the applicant to restore the main Special Civil Application, which came to be dismissed for non-prosecution vide order dated 21/03/2011.
2. Having heard Shri Chaudhari, learned advocate appearing on behalf of the applicant and considering the averments made in the application and so as to give one opportunity to the applicant to submit the case on merits in main Special Civil Application, the present application is allowed and Special Civil Application No. 567/2011 is hereby ordered to be restored to file. Rule is made absolute accordingly.
(M.R.
SHAH, J.)
siji
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