PRADEEP VARSHNEI Vs. SATYA PRAKASH RECOVERY OFFICER DEBTS

JUDGEMENT

(1.) MR. NANAVATI, learned Counsel for the petitioner, states that the basis of the warrant issued by the recovery office was the order of the Recovery Tribunal, which has ultimately recalled its order and, therefore, he states that the petition has become infructuous. Hence, disposed of accordingly. Rule discharged. I. R. , if any, vacated.