VASANT KUMAR JAIN Vs. GYAN CHAND & OTHERS

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution of India is directed against the order dated 3.4.2001. By the said order, the application preferred by the petitioner dated 16.4.1999 under Order 21 Rule 26 and 29 read with Section 151 C.P.C. was rejected by the Court below.

(2.) The petitioner filed this petition against the impugned order whereby his aforesaid application was rejected. During the pendency of this petition, the Civil Suit No. 11-A/2007 is dismissed by the Court below on 27.8.2008. It is also an admitted position between the parties that the said order of Court below got a stamp of approval from this Court in S.A.No.291/99 dated 27.11.2009.

(3.) A bare perusal of the application preferred under Order 21 Rule 26 with the order impugned shows that the main basis for filing the said application was the Civil Suit No.11-A/2007. Now, since during the pendency of the petition the said civil suit has been dismissed and the said dismissal order got a stamp of approval from this Court, I find no reason to entertain this petition. No other ground is pressed before me.