ANUSREE SINGAPUR Vs. MANVI PATTANA SOUHARD SAHAKARI

JUDGEMENT

(1.) The prayer in this writ petition is to issue a direction to the respondent No.1 not to auction the petition schedule property until the share of respondent Nos.1 and

(2.) was carved out in a manner known to law. 2. A memo is filed by the 1st respondent stating that the suit filed by the petitioner in O.S.No.150/2019 against respondent No.1 and others came to be dismissed on 1/7/2022 in respect to the petition schedule property and therefore, this petition would not survive for consideration.

(3.) Since it is not in dispute that the suit filed by the petitioner seeking for a share in the petition schedule property has been dismissed, obviously, the prayer in the writ petition would not survive for consideration. Therefore, the writ petition is dismissed as having became infructuous.