C.M.M. GROUPS Vs. SARASWATHI

JUDGEMENT

(1.) Counsel submits that the Miscellaneous First Appeal is filed challenging the order dtd.:9/9/2020, wherein the Trial Court dismissed the applications filed by plaintiffs under Order 39 Rule 1 and 2 R/w Sec. 151 of CPC in O.S.No.6946/2019.

(2.) Counsel further submits that the original suit in O.S.No.6946/2019 has been disposed of on 13/4/2022. Counsel therefore, submits that the Miscellaneous First Appeal may be dismissed as having become infructuous.

(3.) The case status of the suit has been verified by the registry through e-court services and it depicts that the original suit has been disposed of on 13/4/2022. It is needless to observe that the present appeal is filed as against the rejection of the ex-parte ad-interim order of injunction in the Original Suit. In view of the fact that the suit is already dismissed, the appeal becomes infructuous.