GAJENDRASINH UDESINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Nirupam D. Nanavati with learned advocate Mr. Yash N. Nanavati appearing for the applicants, learned advocate Mr. B.M. Mangukiya appearing for the respondent No.1 and learned APP Mr. Chintan Dave appearing for the respondent - State.

(2.) At the outset, learned Senior Advocate Mr. Nirupam Nanavati appearing for the applicants upon instructions makes a statement that the applicant Nos.1, 2 and 3 have already approached the Rajasthan High Court and filed the quashing petition.

(3.) In view of pendency of the aforesaid application, noting survives in the application and no further orders are required to be passed in the present application. Hence, the present application stands disposed of.