TAKHELCHANGBAM Vs. HEIKHAM THOIBI

JUDGEMENT

(1.) This revision, filed under Sec. 115 C.P.C, arises out of the order dtd. 28/11/2019 passed by the learned Civil Judge (Junior Division), Imphal East, in Judl. Misc. Case No. 209 of 2019 (Ref: O.S. No. 36 of 2019). Notice was ordered to the respondent herein on 26/2/2020 and the order under revision was stayed till the next date. Thereupon, Mr. Th. Mahira, learned counsel, entered appearance for the respondent.

(2.) There was no representation for the petitioners or their learned counsel on 10/11/2022 and again on 14/12/2022. Mr. Th. Mahira, learned counsel, stated on 14/12/2022 that this revision was infructuous as the very suit from which it arose was dismissed as withdrawn. The matter was accordingly directed to be listed under the caption "Dismissal' on 21/12/2022.