- (1.) THE learned Senior Counsel and the learned counsel for the parties are ad idem that in view of the Judgment of this Court dated 3rd May, 2001 passed by the Division Bench in Letters Patent Appeal No.5 of 2001 (Purshottam Sitaram Sinai Dessai & Anr. vs. Damodar Sitaram Sinai Dessai & Ors.) the subject-matter of this First Appeal has become infructuous. I accept the statement of the learned Senior Counsel and the learned counsel for the parties and dispose of the Appeal as infructuous.
(2.) NO costs.;