Punjab-Haryana High Court
Sonu Sharma @ Jagdeep vs Jatinder Chaudhary on 21 January, 2011
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.R.No.5577 of 2010 (O&M)
Decided on 21.1.2011.
Sonu Sharma @ Jagdeep --Petitioner
vs.
Jatinder Chaudhary -- Respondent
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN Present : None for the petitioner Mrs.Bhupinder Kaur,Advocate,for the respondent Rakesh Kumar Jain, J,(Oral) This revision petition is directed against the order dated 24.7.2010 passed by learned Rent Controller, Faridabad, (Annexure P-3) by which warrant of possession was issued against the petitioner.
Today, learned counsel for the respondent has produced a copy of the order passed by the learned Rent Controller, dated 1.10.2010 to contend that the said execution application has been withdrawn. The order passed by the learned Rent Controller reads as under:-
"Present: Sh.D.K.Gosain counsel for D.H. Sh. R.K.Bhardwaj counsel for J.D. Ld. Counsel for decree holder has made a statement that he does not want to pursue with the present execution application and withdraws the same. Heard. In view of the statement made by learned counsel for the decree holder, present execution application is dismissed as withdrawn. File, after due compliance, be consigned to the record room".
In view of the above, the present revision petition has become infructuous and the same is hereby dismissed.
21.1.2011 (Rakesh Kumar Jain) RR Judge