K B VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED advocate appearing for the petitioner withdrew his appearance and, therefore, notice was issued to the petitioner somewhere in the year 2001 which has returned unserved reporting that the petitioner has expired. The heirs/legal representatives have chosen not to pursue this petition. Under the circumstances, this petition stands disposed of for non-prosecution. Rule discharged. No costs. Interim relief, if any, would stand vacated.