J JOSE DHANAPAUL Vs. S THOMAS

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel on both sides.

(3.) It appears that the appointment of the first respondent was annulled by the proceedings dated 1/12/1995 in RC No. 727 of 1993. Consequently, Shri Nagaraja, learned counsel for the first respondent states that his client has lost interest in this matter since a fresh cause of action has arisen. He is notcontesting the matter in this case since it would be open to his client to take such action as is warranted under law.