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Judgment
5 paragraphs · 118 wordsC.S.Dias, J
The learned counsel appearing on both sides submit that O.S No.756/2012 on the file of the Court of the Additional Subordinate Judge, Ernakulam, has been dismissed.
In view of the dismissal of the suit, the challenge against Ext.P10 passed in I.A No.639/2014 does not survive.
The learned counsel appearing for the petitioners submit that there is a likelihood of the suit being restored back to file, and if so, the petitioners may be granted leave to challenge Ext.P10 order in a fresh original petition.
Resultantly, without prejudice to the right of the petitioners to challenge Ext.P10 order, in case O.S No.756/2012 is restored back to file, the original petition is dismissed as infructuous.