RAJIV Sharma, J. - (1.) Heard Mr. Govind Saran Nigam, learned counsel appearing for the opposite parties. A request has been made on behalf of Mr. Shiv Nath Tilhari, learned counsel for the petitioner for adjournment of the case as he is out of station, which is being opposed by Mr. G. S. Nigam. Learned counsel for the opposite parties states that the instant writ petition has been filed against the orders rejecting an application under Section 47 C. P. C. and this Court, as an interim measure, has provided that the respondents are restrained from evicting the opposite parties from the property in question and they are further restrained from demolishing the house in question till the next date of listing. Mr. G. S. Nigam further submitted that during the pendency of the writ petition, the appeal has been dismissed by means of the judgment and order dated 16. 7. 2008, against which Second Appeal has been filed which was numbered as S. A. No. 251 of 2008 Smt. Bachana Devi v. Maheshwari Misra and as such, the writ petition has become infructuous. Accordingly, the writ petition is dismissed as infructuous. Interim order dated 24. 10. 2007 is vacated. .;