Punjab-Haryana High Court
Ram Bhul Singh vs Smt Ganga Devi Educational And Cultural ... on 26 November, 2020
Author: B.S. Walia
Bench: B.S. Walia
224
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.2169 of 2020
Date of Decision : 26.11.2020
Ram Bhul Singh ...Petitioner
Versus
Smt. Ganga Devi Educational and Cultural Society ....Respondent
Coram : Hon'ble Mr. Justice B.S. Walia
Present : Mr. Rajeev Sharma (Raju), Advocate for the petitioner.
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B.S. Walia, J. (VC)
1. Case is being taken up for hearing through Video Conferencing due to the outbreak of Covid-19 pandemic.
2. Learned counsel for the petitioner states that in view of final order having been passed in the rent petition, and appeal against the same having been filed before the learned District Judge. the present revision petition has become infructuous and may be disposed of, as such.
3. In view of the statement of learned counsel for the petitioner, the civil revision is disposed of as having become infructuous.
(B.S. Walia) Judge November 26, 2020 'Rajneesh-Amit' Whether speaking/ reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 27-11-2020 22:41:47 :::