- (1.) Learned counsel for the appellant submitted that the appellant has been impleaded as party in S.B. Civil Writ Petition No. 11594/2011 vide order dated 19.10.2011, after filing present special appeal, therefore, application No. 29610 has become infructuous.
(2.) The application is, accordingly, dismissed as having become infructuous.
(3.) Learned counsel for the appellant further submitted that he has filed certified copy of impugned order dated 01.09.2011 yesterday in the Registry, therefore, Application No. 29611 has also become infructuous.;