C.H. RANGARAJU Vs. C.H. GEETA

JUDGEMENT

(1.) Learned counsel for the petitioners is appearing physically in the Court and the learned counsel for respondent No. 1 is appearing through video conference.

(2.) Learned counsel for the petitioners has filed a memo reporting that the dispute between the parties has already been amicably settled between them in the trial Court in Criminal Miscellaneous Case No. 459/2015. Accordingly, the case in the trial Court also came to be disposed of vide order dated 18.04.2019 on terms of Crl.P. No. 100852/2015 joint memo filed by the parties. With this, learned counsel has prayed in the memo that the present petition has become infructuous.

(3.) Learned counsel for the petitioners, reiterating the statements made in the memo, prays this Court to dismiss this petition as having become infructuous.