SUPERIOR INDUSTRIES LTD Vs. MOUNT SHIVALIK BREWERIES LTD

JUDGEMENT

(1.) THIS appeal arises against the impugned order passed by learned Single Judge in I. A. No. 4446 of 2009 in C. S. (OS) No. 547 of 2009 on 1st April, 2009.

(2.) DURING the pendency of the appeal, the following order was passed by this court on 7th July, 2009 :-

(3.) IT is not in dispute that the application under Order 39 rules 1 and 2 of the CPC filed by the respondents/plaintiffs and the application filed under Order 39 Rule 4 of the CPC filed by the appellant have been heard and orders reserved thereon by learned Single Judge. Thus, this appeal has become infructuous and accordingly stands disposed of. The pending application stands disposed of as well.