Punjab-Haryana High Court
Ajay Kumar Jain vs Ram Saroop on 17 May, 2018
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
CR-620-2017 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.620 of 2017 (O&M)
Date of Decision:- 17.5.2018
Ajay Kumar Jain
....Petitioner
Versus
Ram Saroop
....Respondent
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present: Mr. Karan Vir Nanda, Advocate
for the petitioner.
******
Gurvinder Singh Gill, J. (Oral)
Mr. J.C. Kapoor, Advocate has put in appearance on behalf of respondent-tenant and filed power of attorney, which is taken on record. It has been submitted that the tenant had already vacated the demised premises and the mesne profits stand paid upto date.
In view of aforesaid position, the revision petition is dismissed having been rendered infructous.
May 17, 2018 (Gurvinder Singh Gill)
sandeep Judge
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
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