Altamas Kabir, J. - (1.) Leave granted in both the special leave petitions.
(2.) These two civil appeals have been taken up one after the other since both arise out of the same proceedings. While Civil Appeal arising out of SLP (C) No. 1983 of 2007 was directed against the interim order passed in the proceedings, the Civil Appeal arising out of SLP (C) No. 3855 of 2007 was filed against the final order. The interim order from which the first appeal was filed has since merged with the final order and has therefore been rendered infructuous.
(3.) Civil Appeal arising out of SLP (C) No. 1983 of 2007 is therefore dismissed as infructuous.;