LAWS(GJH)-2009-11-162

DHARMESH N KOTHARI Vs. STATE OF GUJARAT

Decided On November 09, 2009
DHARMESH N KOTHARI Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) BY efflux of time, the petition has become infructuous. Hence, the petition stands disposed of as having become infructuous. Rule is discharged. Interim relief if any, stands vacated. Liberty to revive this petition, in case of difficulty.