LAWS(GJH)-2010-8-232

CHAUDHARI LAVJIBHAI GALABABHAI Vs. CHAUDHARI RAUGHNATHBHAI CHELABHAI

Decided On August 16, 2010
CHAUDHARI LAVJIBHAI GALABABHAI Appellant
V/S
CHAUDHARI RAUGHNATHBHAI CHELABHAI Respondents

JUDGEMENT

(1.) SHRI Viral Dave, learned advocate appearing for SHRI D.C. Dave, learned advocate appearing on behalf of the petitioner has declared before the Court that he has no further instructions from the petitioner and despite his best efforts he is not getting further instructions from the petitioner. Hence, the present petition is dismissed for want of further instructions from the petitioner. Rule is discharged. Ad-interim relief granted earlier, if any, stands vacated forthwith. No cost.