SANJAY HIRALAL SHAH MANAGING DIRECTOR OF APEX PETROCHEMICAL Vs. SANDEEP NANDLAL THAKKAR PARTNER OF P P SHROFF

JUDGEMENT

(1.) Present Civil Revision Application under Section 115 of the Code of Civil Procedure has been preferred by the petitioner herein - original plaintiff to quash and set aside the impugned order dated 13th November 2006 passed by the learned Principal Senior Civil Judge, Vadodara below Exh.100 in Special Summary Suit No.389/2001 by which the learned trial Court has rejected the stay application preferred by the petitioner herein - original plaintiff praying to pass a decree on admission under Order 12 Rule 6 of the Code of Civil Procedure.

(2.) It is reported that the main Special Summary Suit No.389/2001 itself is withdrawn by the petitioner - plaintiff. Hence, the present Civil Revision Application has become infructuous.

(3.) In view of the above, present Revision Application is dismissed as having become infructuous. Rule is discharged. No costs.