MILANBHAI DILIPBHAI DARJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed seeking for following prayers:-

(2.) When the matter is called out, learned advocate Mr. Vijay U. Goswami for the applicant Nos.2 & 3 placed copy of the judgment passed in Criminal Case No.9824 of 2017 dtd. 19/2/2019 by the learned Chief Judicial Magistrate, Ahmedabad (Rural), by which the proceeding pursuant to main complaint, which is subject matter of the present application is over. Accordingly, prayers made in this application has become infructuous.

(3.) This application is disposed of as having become infructuous. Notice stands discharged. Interim relief, if any, stands vacated.