(1.) Counsel submits that the captioned appeal is filed challenging the order dtd.:11/4/2017 wherein the Trial Court allowed the application in I.A.No.IV filed by plaintiffs under Order 40 Rule 1 R/w Sec. 151 of CPC in O.S.No.38/2015.
(2.) Counsel further submits that the suit in O.S.No.38/2015 has been disposed of as settled in Lok- Adalath on 18/12/2021. Counsel submits that in view of disposal of original suit, the appeal has become infructuous. Counsel therefore, submits that the appeal may be dismissed as having become infructuous.
(3.) Submission is noted.