MANAVADAR GINNING AND PRESSING FACTORY Vs. GEB

JUDGEMENT

(1.) WHILE admitting this petition on 19. 10. 2001, the Court had ordered this matter to be heard along with Special Civil Application No. 1711/2001, 1724/201 and 645 of 2000. However, on 12. 01. 2009, this Court in Special Civil Application No. 5010 of 2000 and allied matters had passed the following order :-

(2.) IN view of the aforesaid order, I am of the opinion, that no further orders are required to be passed in this matter. The parties shall be governed by the order dated 12. 01. 2009 passed by this Court as referred to herein-above.

(3.) ACCORDINGLY, the petition is dismissed. Rule is discharged. Interim relief if any, stands vacated.