DAMYANTIBEN M UPADHYAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner had approached this Court apprehending that her equipments would be confiscated by the respondents for exhibiting certain programme through disc antenna to various consumers. Interim protection was granted by this Court against such confiscation on certain conditions. At this passage of time, it is now not necessary to examine the grievances only on apprehended action.

(2.) THE petition is disposed of with liberty to the petitioner to take legal recourse, in case any steps are taken by the respondents. Rule is discharged. Interim relief, if any, stands vacated.