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Judgment
This letters patent appeal has been filed challenging the order dated 16.2.2024 passed in Contempt Petition No.1679 of 2023.
It is brought to the notice of this Court that during the pendency of the present Letters Patent Appeal, the directions issued by the learned Single Judge have been duly complied with by the appellant and recording the same an order of interim stay was granted in this appeal. Consequent to the interim order passed by this court, the Contempt Petition No.1679 of 2023 was closed by the learned Single Judge vide order dated 22.10.2024.
It is well-settled principle that appellate proceedings do not subsist when the foundational substratum of the dispute has been rendered infructuous by subsequent compliance and closure of contempt petition. No live issue survives for adjudication between the parties on merits. Consequently, the challenge against the interim order dated 16.02.2024 passed in the Contempt Petition stands eclipsed by the compliance of the direction by the appellant.
Accordingly, the letters patent appeal is dismissed as infructuous. There shall be no order as to costs. Consequently, connected miscellaneous petition is closed.