VASANTRAO CHANGNRAO PAWAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) NOTICES issued on the petitioners have been served on the petitioners on 1. 6. 1996 and they have chosen not to engage any other advocate nor to contest this application in party-in-person. They have not pursued these petitions. Under the circumstances, the petitions would stand dismissed for want of prosecution. Rule discharged. No costs. Interim relief, if any, stands vacated.