HUSSAIN SHETH ISPAT Vs. HIGH COURT OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Articles 14 and 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) The matter was heard at length. Today, Mr. Kamal Trivedi, learned Advocate General assisted by Mr. Vinay Bearagra, learned Assistant Government Pleader appearing for respondent No.5 - State of Gujarat as well as Mr. Shalin Mehta, learned Senior Counsel assisted by Mr. Hemang M. Shah, learned advocate appearing for respondent No.1 - High Court of Gujarat have placed on record two notifications both dtd. 3/1/2023. The same are taken on record.

(3.) In view of the above notifications, Mr. Mihir Thakore, learned Senior Counsel assisted by Ms. Amrita M. Thakore, learned advocate appearing for the petitioner does not press this petition. Accordingly, the present petition stands disposed of as having become infructuous. Notice is discharged.