(1.) The learned counsel appearing for the appellant would submit that as against the connected matter which forms part of the common judgment in this case, appeal was filed as W.A. No.254/2020 and by judgment dated 19-02-2020, the same came to be dismissed. In the light of the judgment in W.A No.254/2020, nothing further survives for consideration in the present appeal.
(2.) Accordingly this appeal is also dismissed.