KRISHNA KESHAV LABORATORIES LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) Learned counsel appearing for the applicant does not press the present civil applications as the same were filed against the interim order and the main writ petitions are already disposed of against which even letters patent appeals have been preferred by the parties to the proceedings. According to learned counsel for the applicant, the cause in the present applications would not survive.

(3.) In view of the above, the present applications for condonation of delay, letters patent appeals and all connected civil application/s, if any, shall stand dismissed as not pressed.