Rajasthan High Court - Jodhpur
U.O.I.& Ors vs Raghuveer Singh on 22 January, 2013
Author: Vineet Kothari
Bench: Vineet Kothari
S.B. Civil Misc. Application No.117/2012
in
S.B. Civil Second Appeal No.170/2011
Union of India & Ors. Vs. Raghu Veer Singh
Order dt: 22/01/2013
1/1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
ORDER
S.B. Civil Misc. Application No.117/2012 in S.B. Civil Second Appeal No.170/2011 Union of India & Ors. Vs. Raghuveer Singh Date of order :::: 22nd January, 2013 HON'BLE DR. JUSTICE VINEET KOTHARI Mr. V.K. Mathur, for the applicants.
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1. Mr. V.K. Mathur, learned counsel for the Union of India, submits that in pursuance of the directions of this Court, the possession of the suit premises has been handed over to the respondent-landlord on 20.01.2013.
2. In view of this, there is no need to press the presnet misc. application on merits, which was filing seeking extension of period for handing over such possession.
3. Accordingly, the misc. application is dismissed as not pressed. A copy of this order be sent to the respondent-landlord forthwith.
(DR. VINEET KOTHARI), J.
DJ/-
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