Punjab-Haryana High Court
Smt. Nirmala Wati vs Firm Mukand Lal Kapur & Sons Etc on 9 April, 2013
Author: Jaswant Singh
Bench: Jaswant Singh
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
C.R. No.3358 of 2001
Date of Decision: 9.4.2013
Smt. Nirmala Wati
.....Petitioner(s)
Versus
Firm Mukand Lal Kapur & Sons etc
....Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. Alok Mittal, Advocate for
Mr. Akshay Bhan, Advocate for the petitioner-landlady.
JASWANT SINGH, J (ORAL)
The landlady is in revision against the judgment dated 11.4.2001 of reversal passed by the learned Appellate Authority, Amritsar whereby her ejectment petition was dismissed while setting aside the order dated 20.12.1993 passed by the learned Rent Controller, Amritsar, ordering the eviction of the respondents-tenants from the demised shop.
The appeal was admitted on 2.3.2004 and the same was listed at the motion stage since the LRs of deceased-Chanan Singh/respondent No.4 were required to be impleaded.
At the time of hearing, learned counsel for the petitioner- landlord submits that as per his instructions, the landlady had sold off the demised shop and thus has no subsisting title, right or interest in the demised shop, hence, he prays for disposing of the present revision as infructuous.
In view of the aforesaid circumstances, present revision petition is disposed of as infructuous.
April 09, 2013 ( JASWANT SINGH ) manoj JUDGE