SUDHAKAR REDDY Vs. SWETHA

JUDGEMENT

(1.) These writ petitions are arising out of order passed in M.C.No.222/2019.

(2.) Learned counsel for the petitioner in both the writ petition jointly submit that, the matter came to be disposed of vide order dtd. 6/8/2022.

(3.) In view of the same, nothing survives for consideration in these writ petitions. Accordingly, both the writ petitions are dismissed as having become infructuous.