Viral Sureshkumar Katariya vs Nilam Viral Katariya D/O Vithalbhai ...
2025 Latest Caselaw 5158 Guj

Gujarat High Court

Viral Sureshkumar Katariya vs Nilam Viral Katariya D/O Vithalbhai ... on 25 June, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                               NEUTRAL CITATION




                              C/MCA/1421/2025                                   ORDER DATED: 25/06/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 1421 of 2025
                                                       In
                                          R/FIRST APPEAL NO. 221 of 2025
                       ================================================================
                                          VIRAL SURESHKUMAR KATARIYA
                                                      Versus
                             NILAM VIRAL KATARIYA D/O VITHALBHAI PRATAPBHAI VANKAR
                       ================================================================
                       Appearance:
                       MR MANTHAN K BHATT(6549) for the Applicant(s) No. 1
                       ================================================================

                          CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                                and
                                HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA

                                                            Date : 25/06/2025

                                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

The present application is filed seeking restoration of

main matter, which came to be dismissed for want of prosecution

by order dated 10.06.2025.

Learned Advocate for the applicant submitted that in

fact, the main matter was argued before the Court in the first half

on 10.06.2025 and for production of judgments, learned Advocate

had asked for time. The Court had therefore kept the matter in the

second half. However, due to misconception that the matter is

adjourned for 12.06.2025, learned Advocate did not remain present

and that is how the matter came to be dismissed for default.

In view of the aforesaid, the application is allowed. The

NEUTRAL CITATION

C/MCA/1421/2025 ORDER DATED: 25/06/2025

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main matter is ordered to be restored. The main matter is ordered

to be listed on 01.07.2025.

(A.Y. KOGJE, J)

(NSSG,J) SHITOLE