- (1.) 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.;