ZAKIRHUSSIEN GULAM JAFERHUSSIEN Vs. GULRESHBANU RAHIMKHAN PATHAN

JUDGEMENT

(1.) LEARNED advocate Mr.M.B.Gandhi places on record a xerox copy of the Death Certificate of Gulreshbanu Rahimkhan Pathan, respondent herein, who expired on 28.7.2005. LEARNED advocate further states that now nothing survives and may be treated as having become infructuous. Hence, the appeal stands disposed of as having become infructuous.

(2.) IN view of the order passed in the appeal, the Civil Application does not survive and it stands disposed of accordingly. Rule is discharged, with no order as to costs. INterim relief, if any, shall stand vacated. Record and Proceedings be sent back to the trial Court.