BHAVIN S PATEL Vs. BHARAT K PATEL

JUDGEMENT

(1.) THOUGH served, none appears on behalf of the petitioner. It appears that the petitioner is not interested in proceeding with the matter. Hence, the petitions stand dismissed. Rule is discharged. Interim relief, if any, stands vacated. Liberty to revive in case of any difficulty. [K.S. JHAVERI, J.] ORDER IN CIVIL APPLICATION In view of the order passed in the main matter, this application will not survive and the same stands disposed of accordingly. Notice is discharged.