[2009] 6 S.C.R. 931
...
PREM CHANDRA AGARWAL & ANR.
A
-",
v.
U.P. FINANCIAL CORPN. & ORS.
(Civil Appeal No. 2769 of 2009)
APRIL 23, 2009
B
[MARKANDEY KAT JU AND H.L. DATTU, JJ.)
INTERIM ORDER:
Appeal challenging interim order passed by High Court c
- Subsequently final judgment delivered by High Court -
HELD: Once a final order is passed, all earlier interim orders
merge into the final order, and the interim orders cease to
exist .:... In view of the final order passed by the High Court,
)1
the interim order under appeal and any direction therein have D
ceased to exist - Appeal has become infructuous and is,
accordingly dismissed.
CIVIL APPELLATE JURISDICTION : Civil Appeal No.
2769 of 2009.
E
From the Judgment and Order dated 23.10.2008 of the
High Court of Judicature at Allahabad in Civil Misc. Writ
Petition No. 40656 of 2007.
WITH
F
Contempt Petitiori (C) No. 164 of 2008.
Vijay Hansaria, Ravi Mehrotra, R.K. Singh (for
Dharmendra Kumar Sinha) for the Appellant.
..
G
Shrish Kumar Misra fbr the Respondent.
' ..
The following Order of the Court was delivered
'
931
H
Lex