SHOBHNABEN PRAVINBHAI RAMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SHRI P.S. Gondaliya, learned advocate appearing for the petitioner in Special Civil Application No. 3129 of 2002 and appearing for Mr. Yogesh Lakhani for the petitioner in Special Civil Application No. 1552 of 1998 submitted that, both the petitions have become infructuous in view of the order passed by the Civil Court at Rajkot in Civil Suit No. 235 of 1998 and hence they may be disposed of. Orders accordingly. Rule discharged. Interim relief if any granted earlier shall stand vacated. No costs. In case of difficulty permission is granted to approach the Court by way of an application.