ARVINDBHAI CHIMANLAL SOLANKI Vs. BHARATKUMAR HARILAL SADIWALA

JUDGEMENT

(1.) Heard learned advocate Mr.Adnan A. Khan for learned advocate Mr.M.T.M. Hakim for learned advocate Mr.Rizvan Shaikh for the applicant and learned advocate Mr.Dipen Desai for the respondent No.1.

(2.) Learned advocate Mr.Desai for the respondent No.1 submitted that the H.R.P. Suit No.589 of 2012 out of which proceedings, this Civil Revision Application is arising has been dismissed for default on 5/1/2019 and thereafter no further proceedings are taken to restore the said Suit. Learned advocate Mr.Desai has tendered the photocopy of the order dtd. 5/1/2019. The same is ordered to be taken on record.

(3.) In view of the above statement and the facts narrated by learned advocate Mr.Desai, the Civil Revision Application is disposed of having become infructuous with a liberty to revive in case of difficulty. Notice is discharged.