OMKARRAO S MARATHE Vs. DY COMMISSIONER OF POLICE

JUDGEMENT

(1.) MR. Samir Gohil learned advocate for Mr. I. S. Supehia learned advocate for the petitioners states that the cause of petition does not survive inasmuch as the departmental proceedings against which the petitioner approached this Court by present petition, has come to an end and the departmental inquiry is concluded. He also stated that the criminal proceedings have also come to an end. It has been submitted by Mr. Gohil learned advocate for Mr. I. S. Supehia learned advocate for the petitioners that in view of the conclusion of departmental inquiry and conclusion of the criminal proceedings, the petition has become infructuous.

(2.) MR. Samir Gohil learned advocate for Mr. I. S. Supehia learned advocate for the petitioners therefore requested for permission to withdraw present petition. The permission as prayed for is granted.

(3.) THE petition stands disposed of as withdrawn. Rule is discharged. Interim relief, if granted earlier, stands vacated forthwith. No costs.