Punjab-Haryana High Court
Surender Kumar vs Kanta Devi on 16 March, 2016
113 CR-1072-2016 (O&M)
SURENDER KUMAR VS SMT. KANTA DEVI
Present : Mr. K.S. Jetley, Advocate
for the petitioner.
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AJAY TEWARI, J.(ORAL)
Learned counsel on instructions from his client states that the petitioner-tenant has handed over the vacant possession of the demised premises to the respondent-landlord and therefore the present petition has been rendered infructuous and prays that the same may be dismissed as such.
Allowed as prayed for. Dismissed as infructuous.
(AJAY TEWARI)
March 16, 2016 JUDGE
ashish
ASHISH
2016.03.17 13:07
I attest to the accuracy and
authenticity of this document
Chandigarh