Gadhvi Mohanbhai Deshalji Barot vs Lh Of Decd Vasantben Bachugar Gosai
2025 Latest Caselaw 2569 Guj

Gujarat High Court

Gadhvi Mohanbhai Deshalji Barot vs Lh Of Decd Vasantben Bachugar Gosai on 14 August, 2025

                                                                                                          NEUTRAL CITATION




                              C/MCA/1938/2025                               ORDER DATED: 14/08/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                         R/MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 1938 of 2025
                                                      In
                                        F/SECOND APPEAL NO. 17271 of 2025
                       ================================================================
                                          GADHVI MOHANBHAI DESHALJI BAROT
                                                      Versus
                                    LH OF DECD VASANTBEN BACHUGAR GOSAI & ORS.
                       ================================================================
                       Appearance:
                       MR. HEMAL SHAH(6960) for the Applicant(s) No. 1
                       ================================================================
                         CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                        Date : 14/08/2025
                                                         ORAL ORDER

The present application has been filed to restore the F/Second Appeal No.17271 of 2025.

This Court vide oder dated 30.06.2025 had given two weeks time to remove the office objections, failing which, the matter shall be dismissed. Learned advocate Ms. Pooja Dhruve for learned advocte Mr. Hemal Shah states that the office objections could not be removed in view of the fact that certified copy of the judgment of Regular Civil Suit No.14 of 2009 could not be obtained from the trial Court.

Having heard learned advocate for the applicant and having considered the avermens made in the application. Sufficient reasons have been given for not removing the office objection within the prescribed period. In view of the same, present application is allowed. The F/Second Appeal No.17271 of 2025 is ordered to be restored to its original file subject to removal of office objections within one week.

(SANJEEV J.THAKER,J) Manoj Kumar Rai