NARENDRABHAI RAVCHANDBHAI BHAU HUF Vs. TRILOKCHANDRA RAMESHCHANDRA SHAH

JUDGEMENT

(1.) MS.Dharmishtha Raval, learned advocate appearing on behalf of the respondents has made a statement at the bar that the respondents have already vacated the suit premises and has handed over the vacant and peaceful possession of the suit premises to the petitioner-landlord and therefore, the present Civil Revision Application has become infructuous.

(2.) UNDER the circumstances, present Civil Revision Application is dismissed as having become infructuous in view of the subsequent development. Rule is discharged. Interim relief granted earlier, if any, stands vacated forthwith. In the facts and circumstances of the case, there shall be no order as to costs.