Madhya Pradesh High Court
Devendra Tiwari vs Om Prakash Shrivastava on 16 September, 2014
1 W.P.No. 369/2008
(Devendra Tiwari Vs. Om Prakash Shrivastava)
16/09/2014
None for the petitioner.
Shri M.P.Agrawal, Advocate for the respondent.
Counsel for the respondent/landlord submits that by efflux of time, this petition has rendered infructuous as during pendency of the petition, suit has already been decreed pursuant whereof, possession of the suit premises has already been delivered to the respondent/landlord by petitioner/tenant.
In view of the aforesaid, petition is dismissed as infructuous.
(Rohit Arya) Judge jps/-