MANISH KESHAVJI SHAH v. RAMNIK POPATLAL SHAH

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 ==================================================

MANISH KESHAVJI SHAH Versus

RAMNIK POPATLAL SHAH & ORS. ================================================== Appearance: MR S M SOJATWALA(3499) for the Applicant(s) No. 1 ==================================================

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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