CHANDRAKANT POPATLAL PATEL Vs. DIPAKBHAI AMBALAL SHAH

JUDGEMENT

(1.) HEARD learned advocate for the petitioner. Rule. Learned advocate Mr. Amin for respondent no.1 and learned APP for respondent no.2 waives services of notice of rule respectively. Rule is fixed forthwith with the consent of learned advocates for the parties.

(2.) LEARNED counsels have jointly submitted that this petition be disposed of as the grievance on the part of the bank so far as the payment is concerned is not now surviving, as the entire amount is paid which would result into canceling the non-bailable warrant for which the petition was filed.