RAMANBHAI CHHAGANLAL PATEL Vs. PRAVINBHAI JETHABHAI PATEL

JUDGEMENT

(1.) MR.Kailval, learned advocate appearing on behalf of MR.Prabhav Mehta, learned advocate appearing on behalf of petitioner has stated at the bar that the present Civil Revision Application has become infructuous.

(2.) IN view of the above, without further entering into the merits of the case and without expressing anything on merits, the present Civil Revision Application is dismissed as having become infructuous. Rule is discharged. Ad-interim relief, if any, stands vacated forthwith. No order as to costs.