Punjab-Haryana High Court
Santosh Kumar vs Sushma Jindal on 18 November, 2014
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CR No.4046 of 2012 (O&M)
Date of decision:18.11.2014
Santosh Kumar
....Petitioner
Versus
Sushma Jindal
......Respondent
CORAM: HON'BLE MR.JUSTICE G.S.SANDHAWALIA
Present: Mr.Gurpreet Singh, Avocate, for
Mr.Tribhawan Singla, Advocate, for the petitioner.
Mr.Tushar Sharma, Advocate, for the respondent.
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G.S.Sandhawalia J.(Oral)
Present revision petition has been filed by the petitioner-tenant, against the ejectment order dated 22.10.2011. The said order has been affirmed by the Appellate Authority on 01.03.2012.
A perusal of the paperbook would to on to show that notice of motion was not issued when the case was first listed for 30.08.2012. On 06.08.2014, CM No.15174-CII of 2014 was filed for preponing the hearing of the case as the execution proceedings were pending before the Rent Controller, Barnala. This Court issued notice on the application for stay on 02.09.2014 and counsel for the landlord had put in appearance. Notice of motion was never issued in the given case.
Mr.Sharma, counsel for the respondent has pointed out that possession has already been taken by the landlady on 01.08.2014 and he has handed over copy of the proceedings of the Executing Court. In view of this fact, it is apparent that the present revision petition has been rendered infructuous.
Accordingly, the present revision petition is dismissed as having been rendered infructuous.
18.11.2014 SAILESH RANJAN (G.S.SANDHAWALIA) sailesh 2014.11.21 10:24 I attest to the accuracy and JUDGE integrity of this document