MEENAKUMARI NARHARIPRASAD PANDYA Vs. BABULAL CHIMANLAL JANI

JUDGEMENT

(1.) SHRI B.P.Gupta, learned advocate appearing on behalf of the petitioner has stated at the Bar that due to subsequent development, the present revision application has become infructuous. Without further entering into the merits of the case, present revision application is dismissed as having become infructuous.. Ad-interim relief, if any, stands vacated forthwith. Rule discharged.