I.S. Tiwana, J. - (1.) It is the admitted position that subsequent to the passing of the impugned order by the trial Court on 24-4-1981 in this petition under Sec. 13-B of the Hindu Marriage Act, 1955 (for short, the Act) another similar petition filed by the appellant under Sec. 13 of the said Act, on 28.4.19d1 has been dismissed by the trial Curt on merits on 19-12-1981. In view of that, this appeal obviously has been rendered infructuous and is thus dismissed as such. Appeal dismissed.;