Alok Aradhe J
1. Mr.K.S.Subrahmanya, learned counsel for the appellant.
Mr.Prabhakar Rao, learned counsel for the respondent.
Heard on I.A.No.1/2022, an application seeking amendment.
This intra Court appeal was initially filed against the order dated 19.08.2011 passed by the learned Single Judge in W.P.No.12624/2010.
2. By way of proposed amendment, the appellant now seeks to challenge the order dated 31.03.2021 passed by the learned Single Judge in
W.P.No.39343/2016.
3. In view of the aforesaid, this appeal is disposed of with liberty to the appellant to challenge the order dated 31.03.2021 passed in
W.P.No.39343/2016 in accordance with law.
4. In view of disposal of the appeal, the pending interlocutory applications do not survive for consideration and are accordingly disposed of.
