MANOJ KUMAR GARG Vs. VIJAY KUMAR SHARMA

JUDGEMENT

(1.) RSA No. 233/2016 This Regular Second Appeal under section 100 of Code of Civil Procedure has been filed by the appellant impugning the judgment 04th May, 2016 passed by the First Appellate Court whereby RCA No.80/2015 preferred by the respondents herein has been partly allowed.

(2.) Mr. Shiv Charan Garg, learned counsel for the appellant has placed on record the copy of the judgment dated 20th July, 2016 whereby RSA No.179/2016 filed by the respondent herein assailing the judgment dated 04th May, 2016 passed by the First Appellant Court in RCA No.80/2016 (which is also impugned in this appeal by the appellant herein) stands dismissed.

(3.) Learned counsel for the appellant has also placed on record the copy of the order dated 30th September, 2016 whereby the SLP (C) No.27944/2016 (arising out of order dated 20th July, 2016 in RSA No.179/2016) filed by the respondent herein has also been dismissed by the Supreme Court by passing the following order: