Pradipbhai Vinodrai Vora vs Bhavnagar Municipal Corpration
2025 Latest Caselaw 5427 Guj

Gujarat High Court

Pradipbhai Vinodrai Vora vs Bhavnagar Municipal Corpration on 2 April, 2025

                                                                                                             NEUTRAL CITATION




                              C/MCA/887/2025                                  ORDER DATED: 02/04/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 887 of 2025

                                               In F/SECOND APPEAL NO. 2213 of 2025

                       ==========================================================
                                           PRADIPBHAI VINODRAI VORA & ANR.
                                                        Versus
                                        BHAVNAGAR MUNICIPAL CORPRATION & ORS.
                       ==========================================================
                       Appearance:
                       DEEPAK N KHANCHANDANI(7781) for the Applicant(s) No. 1,2
                       ==========================================================

                          CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                          Date : 02/04/2025

                                                           ORAL ORDER

1. Present application is filed to restore the Second Appeal

No. 2213 of 2025.

2. By an order dated 20.02.2025, this Court had granted two weeks time to the applicant failing which the matter

shall be dismissed for non-prosecution. The learned advocate

for the applicant has stated at para 2, 3 and 4, the reasons

for non-removal of the office objection. One of the reasons

that have been mentioned is that a certified copy of the

judgment and decree dated 20.09.2018 was not available,

therefore, the office objection could not be removed.

3. In view of the said fact, the present application is

NEUTRAL CITATION

C/MCA/887/2025 ORDER DATED: 02/04/2025

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allowed. The applicant is granted one week time to remove

the office objection, failing which the matter shall be

dismissed for non-prosecution without any further reference to

the Court.

(SANJEEV J.THAKER,J) MAYA