ASHOKKUMAR GOVERMAL LALWANI Vs. RASHIDBHAI MOHMEDYUSUF ISMAIL

JUDGEMENT

(1.) BY way of present petition, the petitioner has challenged the order passed below Exh. 4 in Election Petition No. 2 of 1989 holding that he has no jurisdiction to grant interim relief as prayed for in proceedings under Section-6 of the Bombay Primary Education Act, 1947.

(2.) BY efflux of time, the petition has become infructuous. The petition stands disposed of accordingly. Rule is discharged. Interim relief, if any, stands vacated.