PARSOTTAMDAS CHHAGANLAL PADARIA Vs. THAKORLAL RAMNIKLAL PARIKH

JUDGEMENT

(1.) THE present Civil Revision Application under Section 115 of the Code of Civil Procedure has been preferred by the petitioner herein - original defendant challenging the impugned order dated 10.08.2001 passed by the learned Civil Judge (J.D.), Rajpipla below Exh.6 in Civil Suit No.60/2001. It is reported that main Civil Suit No.60/2001 itself is withdrawn on 10.12.2004 by the learned Civil Judge (J.D.), Rajpipla.

(2.) UNDER the circumstances, present Civil Revision Application has become infructuous. Accordingly, the present Civil Revision Application is dismissed as having become infructuous. Rule is discharged. No costs.