Punjab-Haryana High Court
Rajinder Kumar vs Harbans Singh Summon on 2 September, 2013
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CR No.6304 of 2008 (O & M)
Date of Decision: September 02, 2013
Rajinder Kumar
....Petitioner
Versus
Harbans Singh Summon
.... Respondent
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
Present: Mr. Gurcharan Dass, Advocate,
for the petitioner.
Mr.Rajesh Girdhar, Advocate,
for the respondent.
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AJAY KUMAR MITTAL, J.
Learned counsel for the respondent-landlord states that the possession of the demised premises has since been taken by the respondent-landlord and, therefore, the revision petition has been rendered infurctuous.
2. Learned counsel for the petitioner states that in spite of having sent a communication, he has not received any response from the petitioner.
3. In view of the above, the present petition is disposed of as having been rendered infructuous. It shall, however, be open to the petitioner to move an application for revival of the revision petition in case statement made by learned counsel for the respondent is found to be incorrect.
(AJAY KUMAR MITTAL) JUDGE September 02, 2013 sukhpreet Kaur Sukhpreet 2013.09.03 14:04 I attest to the accuracy and integrity of this document Chandigarh