A. TAFAZZUL AHMED Vs. M.Z. HASSAN

JUDGEMENT

(1.) This writ petition is filed for direction and quashing/setting aside order dtd. 26/3/2016 (Annexure-A) passed by LVII City Civil & Sessions Judge, Bengaluru, in O.S.no.26832/2010 dismissing I.A. filed under Order XII Rule VI of CPC.

(2.) Though initially on 13/7/2016, interim order was granted for four weeks, same was not got extended on subsequent dates of hearing. In meanwhile, trial Court proceeded with matter and from status of proceedings before trial Court, it is seen that O.S.no.26832/2010 was decreed on 30/11/2022.

(3.) In view of same, instant petition would not survive for consideration. Leaving all contentions open, in case, petitioner prefers appeal, writ petition is disposed of.