D.R. Sridhar Naidu vs The Chief Executive Officer Or Managing Director, Shriram Finance Limited (formerly known as Shriram City Union Finance Limited) & Anr.

Ms Bhavana, learned counsel representing Smt S.Parineeta, learned counsel for the petitioner on record would submit that in view of the subsequent developments happened during pendency of this Writ Petition, this Writ Petition has become infructuous.

Placing the submission of the learned counsel on record, this Writ Petition is dismissed as infructuous.There shall be no order as to costs.

As a sequel, miscellaneous petitions pending, if any, shall stand closed.