JAMALUDDIN R SHAIKH Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) PETITIONER no. 1 Jamaluddin Shaikh is served with notice but has not responded to the notice. He has chosen not to pursue the petition. However, it is found that petitioner no. 1 as appearing from the cause title has not signed the petition nor is his Vakalatnama on record.

(2.) SO far as petitioner no. 2 is concerned, he has signed the petition but notice on him has been returned unserved as he has changed his residence. He has not pursued the petition for so many years. Considering the nature of relief sought in the petition, the petition may have become infructuous by now. The fact, however, remains that petitioner no. 2 has not pursued the petition for so many years.

(3.) UNDER the circumstances, the petition stands dismissed for want of prosecution. Rule is discharged. Interim relief stands vacated. No order as to costs.