SHASHIKUMAR MOHATA Vs. MARDIA SECURITIES LTD

JUDGEMENT

(1.) SHRI Kaival Chalishajar, learned advocate for SHRI H.L.Langhnojia, learned advocate appearing for the petitioner has stated at the Bar that due to subsequent development, present revision application has become infructuous. Under the circumstances, present revision application is dismissed as having become infructuous. Rule discharged. No costs.