ARAFA METAL INDUSTRIES Vs. CHANDRABHAGA PUNDALIK MALIK

JUDGEMENT

(1.) NONE present for the appellant. The learned counsel for the respondents, original plaintiffs stated that the defendant had preferred this appeal against an order restraining the defendants from trespassing and interfering with the suit property during the pendency of the suit. The suit itself has been decreed and the counter claim has been dismissed. The appeal has thus become infructuous.

(2.) SINCE none appeared for the appellant, the appeal is dismissed as not prosecuted.