MAHI CONSTRUCTION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner has prayed as under:

(2.) It appears from the record that the work order, which has been granted in favour of respondent No.3 was for a period of one year, is already expired.

(3.) In view of the above fact, nothing survives in this petition and hence, the petition stands disposed of. Notice is discharged. We have not expressed any opinion on merits of the case.