AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 108 wordsC.S.Dias, J
The original petition is filed challenging the order dated 18.01.2016 in I.A.No.101/2016 in O.S.No.240/2013 (Ext.P6) of the Court of the Munsiff, Haripad.
Pursuant to the order dated 17.10.2022 passed by this Court, the learned Munsiff has informed this Court that O.S.No.240/2013 was dismissed on 30.01.2016.
Even though the original petition was filed on 28.01.2016, this Court has not admitted the original petition and has not passed any interim order.
In the light of the communication of the learned Munsiff that the suit itself has been dismissed, I hold that nothing further survives in this original petition.
Hence, original petition is dismissed as infructuous.