H I JANI Vs. REGISTRAR BHAVNAGAR UNIVERSITY

JUDGEMENT

(1.) WHEN the matter is taken up for final hearing, Mrs. Nanavati, learned counsel for the respondent University states that the petitioner has expired on 19. 04. 2005 and she has placed on record the fax copy of the Death Certificate of the petitioner.

(2.) THE learned counsel Mr. Yogi Gadhvi for Mr. K. V. Gadhia also confirmed the said position.

(3.) UNDER these circumstances, the cause as sought to be canvassed in the petition would not survive. Hence, the petition is disposed of accordingly. Rule discharged.