04 March 2008
Supreme Court
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M.P. FINANCIAL CORPORATION Vs RAJENDRA KUMAR TEKRIWAL .

Case number: C.A. No.-008079-008079 / 2001
Diary number: 18008 / 2001
Advocates: Vs B. S. BANTHIA


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CASE NO.: Appeal (civil)  8079 of 2001

PETITIONER: M.P.Financial Corporation

RESPONDENT: Rajendra Kumar Tekriwal & Ors

DATE OF JUDGMENT: 04/03/2008

BENCH: Tarun Chatterjee & Harjit Singh Bedi

JUDGMENT: JUDGMENT                                   O R D E R                              CIVIL APPEAL NO.8079 OF 2001         This appeal has been filed against an order passed by the High Court  of Madhya Pradesh, Indore Bench in civil revision case when admittedly   the  suit was pending. It has been brought to our notice by the learned  counsel for the appellant that the suit itself has now been disposed of. In  this view of the matter, this appeal has now become infructuous and is  disposed of as such. There will be no order as to costs.         The interim order, if any, shall stand vacated.