Punjab-Haryana High Court
Murti Tirathankar Bhagwan Shree Paras ... vs Suresh Kumar And Others on 5 April, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No. 6312 of 2009 (O&M)
Date of decision: 5.4.2010
Murti Tirathankar Bhagwan Shree Paras Nath Ji Shri Digamber Jain, Chhota
Mandir
.. Petitioner
v.
Suresh Kumar and others
.. Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL
Present: Mr. Ajay Jain, Advocate for the petitioner.
..
Rajesh Bindal J.
In view of the fair stand of the respondents in Civil Revision No. 48 of 2010-- Rajesh Kumar and others v. Murti Tirathankar Bhagwan Shree Paras Nath Ji Shree Digamber Jain Chhota Mandir and others, filed by them challenging their eviction, wherein they have undertaken to vacate the premises in dispute and hand over the vacant physical possession thereof to the petitioner, the present petition has been rendered infructuous. Ordered accordingly.
(Rajesh Bindal) Judge 5.4.2010 mk