Punjab-Haryana High Court
Om Provisional & General Store & Anr vs Surjit Singh on 6 July, 2017
Author: Jaswant Singh
Bench: Jaswant Singh
CR 4849/2016 243
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CR 4849/2016
Date of decision:06.07.2017
Om Provisional and General Store and another
..............Petitioners
v.
Surjit Singh
..............Respondent
Coram: Hon'ble Mr.Justice Jaswant Singh Present:- Mr.Manoj Chahal,Advocate for the petitioner-tenants Jaswant Singh,J,(Oral).
Respondent-landlord filed a petition under Section 13 of the Haryana Urban Rent Restriction Act seeking eviction of the petitioners-tenants from the demised premises on the ground of arrears of rent. Petitioners filed reply denying the averments made in the ejectment petition.
Learned Rent Controller assessed provisional rent and fixed the case for 8.1.2016 for tendering of rent amount. On the fixed date petitioners failed to tender the arrears and hence eviction order dated 8.1.2016 was passed by Rent Controller,Panchkula. The appeal filed by petitioners-tenants was dismissed by the learned Appellate Court vide order dated 31.5.2016.Hence the present revision petition in which vide order dated 1.8.2016 notice of motion was issued and execution of the 1 of 2 ::: Downloaded on - 09-07-2017 14:16:27 ::: CR 4849/2016 243 order of ejectment,if not already executed,was ordered to be stayed subject to certain conditions laid down in the order dated 1.8.2016.
At the time of hearing today,learned counsel for the petitioners states that present revision petition has become infructuous as respondent has obtained possession of demised premises through process of the Court.
Dismissed as infructuous.
06.07.2017 (Jaswant Singh)
joshi Judge
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
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