Punjab-Haryana High Court
Krishan Abhey vs Jai Bhagwan on 15 September, 2015
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
210
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA No.1135 of 2011 (O&M)
Date of Decision: 15.09.2015
KRISHAN ABHEY
......Appellant
Vs
JAI BHAGWAN
....Respondent
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present: Mr. Dharm Chand Mittal, Advocate
for the appellant.
None for respondent.
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1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
RAJ MOHAN SINGH, J.(Oral)
Learned counsel for the appellant states that scope of this appeal was only to seek protection against forcible dispossession. Now the landlord has successfully dispossessed the tenant/respondent by filing ejectment petition and in execution of order of ejectment, he has taken possession thereof. Hence this appeal has become infructuous.
Ordered accordingly.
Sept. 15, 2015 (RAJ MOHAN SINGH)
Atik JUDGE
MOHMED ATIK
2015.09.15 17:14
I attest to the accuracy and
authenticity of this document