VIR CONSTRUCTIONS COMPANY Vs. VASHDEV M KIRPALANI

JUDGEMENT

(1.) TODAY, when these Civil Revision Petitions were taken up for hearing, the learned counsel appearing for the petitioners had submitted that these Civil Revision Petitions have become infructuous. He has also made an endorsement to that effect.

(2.) BASED on the submission made by the learned counsel appearing for the petitioners and in view of the endorsement made, these Civil Revision Petitions are dismissed as infructuous. No costs.