Punjab-Haryana High Court
Bhag Singh Malik @ Bhal Singh Malik vs Chinmay Tapovan Trust Yol Camp , ... on 17 October, 2018
Author: Rekha Mittal
Bench: Rekha Mittal
CR No. 4453 of 2018 (O & M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No. 4453 of 2018 (O & M)
Date of Decision:-17.10.2018
Bhag Singh Malik @ Bhal Singh Malik
...Petitioner
Versus
Chinmay Tapovan Trust Yol Camp, Dharamshala (H.P.) and another
...Respondents
CORAM:- HON'BLE MRS. JUSTICE REKHA MITTAL
Present:- Mr. Divanshu Jain, Advocate
for the petitioner.
REKHA MITTAL J.(Oral)
Mr. Ashok Sharma, Advocate has caused appearance on behalf of respondent No.1.
Counsel for the petitioner would inform that order dated 01.8.2018 passed by this Court dismissing the petition qua challenge to eviction on the ground of non-payment of rent has attained finality in view of order dated 11.9.2018 passed by Hon'ble the Supreme Court in Petition
(s) for Special Leave to Appeal (C) No(s).23762 of 2018 and the petitioner has already furnished an undertaking before Hon'ble the Supreme Court.
In terms of the aforesaid order, the present petition may be 1 of 2 ::: Downloaded on - 10-11-2018 21:57:46 ::: CR No. 4453 of 2018 (O & M) -2- dismissed having rendered infructuous.
Ordered accordingly.
October 17, 2018 ( REKHA MITTAL )
Vijay Asija JUDGE
Whether speaking/reasoned Yes / No
Whether Reportable Yes / No
2 of 2
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