PARESH RAMESHBHAI PAREKH Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) NO one is present on behalf of Messrs Vyas Associates for the petitioner. Heard Mr. Sharad B. Vakil, learned senior advocate with Mr. H. V. Chhatrapati for respondent no. 1. Learned senior advocate invited attention of the Court to the prayer clause wherein the petition is filed seeking the following reliefs:

(2.) LEARNED senior advocate further invited attention of the Court to the affidavit in reply filed on behalf of respondent no. 2-Registrar, Cooperative Societies, Gandhinagar, affirmed by Mr. A. S. Khandar, Joint Registrar (Audit), wherein in para 9 it is specifically stated that,

(3.) IN view of the averments made in paras 9 and 10 nothing survives in the matter.