JAYKUMAR G DOSHI Vs. UNDER SECRETARY

JUDGEMENT

(1.) LEARNED advocate appearing for the petitioner submitted that the petitioner had approached this Court against the order of suspension dated 8.9.1992, a copy of which is produced at Annexure 'A' to the petition. However, it seems that with the passage of time, the petitioner has lost interest in the petition. Therefore, learned advocate does not have any instructions from the petitioner.

(2.) THE petition is disposed of as having become infructuous. Rule is discharged. No order as to costs.,