ISHVERLAL R SONEJI Vs. DIRECTOR OF MUNICIPALITIES

JUDGEMENT

(1.) NONE appears for the petitioner. On last occasion also, no one appeared for the petitioner. The petitioner has not taken any steps to serve the respondents on elevation of the learned advocate representing the respondents to the Bench of this Court. Under the circumstances, the petition stands dismissed for want of prosecution. Rule is discharged. Interim relief would stand vacated.