AMIT DEEP SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR. DEEPAK S. Sindhi for Mr. K. S. Nanavati, learned counsel for the petitioners states that the petition has become infructuous by afflux of time since the admission was already granted and the result was already declared.

(2.) IN view of the above, the petition is disposed of as having become infructuous. Rule discharged. No order as to costs.