UNION OF INDIA Vs. NABIJIBHAI B VORA

JUDGEMENT

(1.) Heard Ms.Davawala for the petitioner. Learned Tribunal, relying on the Full Bench Judgment of Ernakulam Bench, allowed the Application filed by the respondent original applicant. The same was challenged before this Court by way of this petition on the ground that the said Judgment was carried before the Kerala High Court in the writ petition, which is now dismissed. The Union of India has now accepted the decision of Kerala High Court by not carrying the matter further before the Hon'ble Supreme Court. Ms.Davawala places on record the photostat copy of Division Bench Judgment of Kerala High Court on the record of the case.

(2.) In view of the above, Ms. Davawala was not in a position to press this petition. Accordingly, it is dismissed as not pressed. Interim relief, granted earlier, shall stand vacated. Rule discharged. No order as to costs.