PARASHRAM Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for respondent No.1.

(2.) Learned counsel for respondent No.1 has filed a memo. The memo reads as under;

(3.) It is seen that in compliance of the order passed by Prl. Senior Civil Judge and CJM, Belagavi in Crl.Misc.No.16/2023, vide Annexure-D dtd. 17/4/2023, respondent No.1 has taken possession of the mortgaged property on 6/6/2023. It is also submitted that the property has been sold in e-auction and sale certificate has been registered on 10/4/2023 before the Sub-Registrar, Belagavi. Under these circumstances, nothing survives in this writ petition. Accordingly, I proceed to pass the following: