C/MCA/1835/2024 ORDER DATED: 03/01/2025
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 1835 of 2024
In
F/SECOND APPEAL NO. 8291 of 2024
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MANISH KESHAVJI SHAH
Versus
RAMNIK POPATLAL SHAH & ORS.
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Appearance:
MR S M SOJATWALA(3499) for the Applicant(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI
Date : 03/01/2025
ORAL ORDER
1. This is the second application for restoration. The first
application for restoration was allowed by order dated
08.07.2024 in Misc. Civil Application No.1409 of 2024, however,
the order has not been adhered to and the matter is dismissed
for non-prosecution.
2. In the second restoration application, learned advocate
Mr. Sojatwala for the applicant has been heard and considering
the facts stated in the application, present application is
required to be allowed and the same is allowed and main second
appeal is restored to its original file, subject to deposit costs of
Rs.5,000/- (Rupees Five Thousand only) to Gujarat High Court
Legal Aid Services within 7 seven days from today.
(J. C. DOSHI,J)
Bharat
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