SUPRITI MITTRA Vs. UTPALA MITRA

JUDGEMENT

(1.) This writ petition is under Article 227 of the Constitution of India whereby and whereunder the order dated 04.12.2015 passed in Title Appeal Case No.24 of 2009 has been assailed by which the petition filed under Order VI Rule 17 of CPC has been rejected. None appears for the petitioners.

(2.) Mr. M. A. Khan, learned counsel for the respondents has submitted that the writ petition has become infructuous since the title appeal being Title Appeal Case No.24 of 2009 itself has been disposed of, as such, nothing remains to be decided.

(3.) This Court, after taking into consideration the aforesaid submission, is of the view that the writ petition has lost its force, accordingly, the writ petition is rendered to be infructuous. In view thereof, the writ petition stands disposed of.