Gujarat State Road Transport ... vs Nandkishor D Hinghu
2024 Latest Caselaw 2947 Guj

Gujarat High Court

Gujarat State Road Transport ... vs Nandkishor D Hinghu on 1 April, 2024

                                                                                                NEUTRAL CITATION




        C/SA/21/2001                                            ORDER DATED: 01/04/2024

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/SECOND APPEAL NO. 21 of 2001

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             GUJARAT STATE ROAD TRANSPORT CORPORATION
                               Versus
                        NANDKISHOR D HINGHU
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Appearance:
MR HS MUNSHAW(495) for the Appellant(s) No. 1
UNSERVED WANT OF TIM for the Respondent(s) No. 1
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     CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                Date : 01/04/2024

                                    ORAL ORDER

1. This appeal arises from the impugned judgment

and decree passed by the learned trial Court in Regular Civil

Suit No.690 of 1988, confirmed by the learned appellate

Court below by the impugned judgment and order dated

08.05.2000 in Regular Civil Appeal No.10 of 1990.

2. Today, when the matter is called out, none

appears for the appellant. The notice remained unserved qua

respondent.

3. The matter is of the year 2001, without any

effective order and is pending for want of prosecution.

Further, there are concurrent findings given by both the

learned Courts below against the appellant.

NEUTRAL CITATION

C/SA/21/2001 ORDER DATED: 01/04/2024

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4. From above, it transpires that the appellant is not

interested to pursue this appeal. Though this appeal is listed

today under the caption 'critically old matters', no one from

the appellant has taken care to proceed with the matter.

Under the circumstances, this Court has no option but to

dismiss this appeal for want of prosecution. Notice is

discharged. Interim relief, if any, stands vacated.

(SANDEEP N. BHATT,J) M.H. DAVE