MANUBHAI BHAILALBHAI SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Vidit S. Sharma, learned advocate for the applicant submitted that the present Civil Application is filed for fixing date of hearing of main matter, which has become infructuous, as proceedings wherefrom this main SCA arises have come to an end by way of dismissal of the execution proceedings filed at the instance of the present applicant.

(2.) In view thereof the main Special Civil Application is fixed today. Registry is directed to notify the main Special Civil Application for the purpose of passing an appropriate order today only.

(3.) Accordingly, the present Civil Application stands disposed of.