KAMLESH R CHAVDA Vs. ANDH KALYAN KENDRA

JUDGEMENT

(1.) MR. Manoj Shrimali for Mr. Girish Patel states that he is not pressing the present petition since there is no contact of Mr. Girish Patel with his clients and about 14 years period has passed after the petitioners were retrenched.

(2.) HENCE, disposed of as not pressed. Rule discharged. No order as to costs. Liberty to apply in case of difficulty.