THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA CIVIL MISCELLANEOUS APPEAL No.108 of 2012 JUDGMENT: (Per Hon'ble Dr.SA,J) Heard. Perused the record.
2. In the course of submissions, it is brought to the notice of this Court by the learned counsel for the appellants that the subject matter of the appeal has become infructuous.
3. The said submission is taken on record.
4. Accordingly, the Civil Miscellaneous Appeal is dismissed as infructuous. No order as to costs.
Miscellaneous petitions pending, if any, shall stand closed.
______________________ Dr. SHAMEEM AKTHER, J ______________________ NAGESH BHEEMAPAKA, J Date: 05.12.2022 scs