SAHIB SEEDS LIMITED Vs. BHATHAL SEED STORE

JUDGEMENT

(1.) Counsel for the appellant has submitted that three appeals bearing FAO Nos.3268, 3269 and 3270 of 2008 arising out of similar order, were filed in this Court out of which FAO No.3268 of 2008 was disposed of on 27.10.2009 by this Court in which the following order was passed:

(2.) Learned counsel for the appellant has submitted that according to his information, all the three appeals have come to an end as final arguments have already been addressed. Therefore, it is prayed that both these appeals have become infructuous and the same may be disposed of as such.

(3.) I order accordingly.