Punjab-Haryana High Court
M/S Precision Engineering And ... vs Veena Goyal And Ors on 13 January, 2017
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No. 6587 of 2014 (O & M)
Date of decision: 13.01.2017
M/s. Precision Engineering and Consultants Ltd. and another
....Petitioner(s)
Versus
Mrs. Veena Goyal and others ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
Present: Mr. Arpandeep Narula, Advocate,
for the petitioners.
Ms. Supriya Garg, Advocate,
for the respondents.
G.S.SANDHAWALIA, J. (Oral)
Counsel for the petitioners submits that the premises have been vacated by the tenants and, therefore, the present revision petition has been rendered infructuous.
Counsel for the respondents does not contest the said fact. Accordingly, the petition is disposed of as having been rendered infructuous.
13.01.2017 (G.S. SANDHAWALIA)
shivani JUDGE
Whether reasoned/speaking Yes/No
Whether reportable Yes/No
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