GUJARAT ST MAZDOOR MAHASANGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SHRI Clerk, learned counsel appearing for the petitioner submits that the impugned Notification dated 14. 7. 2004, which was published on 16. 7. 2004 has by efflux of time prescribed thereunder, come to an end and therefore, this petition may be disposed of as having become infructuous. Learned AGP was unable to indicate as to whether the time of said Notification has been thereafter extended or not. None is present for respondent No. 2. In view of this, this petition is disposed of as having been infructuous. However, liberty to all the parties to apply in case of difficulty. Rule is discharged. Interim relief, if any, stands vacated. However, there shall be no order as to costs.