NOTARIES ASSOCIATION - GUJARAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard learned counsel for the parties.

(2.) AN affidavit dated 10.2.2015 duly sworn by Mr. Parshottam M. Parmar, In -Charge Secretary of Bar Council of Gujarat has been filed on behalf of respondent No. 2 by learned advocate Mr. U.D. Shukla clearly stating therein in paragraph No. 2 as under: "2. In view of the Resolution passed by the Bar Council of Gujarat in its General Meeting held on 18.1.2015 and pursuant to the hearing which took place on 6.2.2015, I am filing the present affidavit, and state that the respondent No. 2 will not implement the Resolutions dated 29.12.2013 and 16.3.2014 and the Circular letters dated 22.1.2014 and 19.3.2014 in respect of which the present petition is filed."

(3.) IN view of the affidavit filed by respondent No. 2, cause of action of the petitioner does not survive. This petition accordingly stands disposed of.