JAWAHARLAL NAHERU EDUCATION INSTITUTE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) NOTICE to the petitioners issued on demise of learned advocate Mr. M. A. Panchal for the petitioners has been served on petitioner nos. 1 and 2 in February, 1992 and notice on petitioner no. 3 has returned unserved on account of his death. Neither petitioner nos. 1 and 2 nor the legal representatives of petitioner no. 3 have chosen to pursue this petition till now. Under the circumstances, petition stands dismissed for want of prosecution. Rule discharged. No costs. Interim relief, if any, stands vacated.