Punjab-Haryana High Court
Krishan Lal And Others vs Mohinder Singh on 4 February, 2014
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
Civil Revision No. 5398 of 2011 (O&M)
Date of Decision: 04.2.2014.
Krishan Lal and others .......Petitioners
Versus
Mohinder Singh .......Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. Harkesh Manuja, Advocate for
Mr. Hemant Bassi, Advocate
for the petitioners.
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SABINA, J.
Heard.
During the course of arguments, it has transpired that possession of the demised premises had been taken over by the landlord in execution proceedings.
Learned counsel for the petitioners has submitted that the landlord has now again rented out the premises to someone else. Hence, learned counsel for the petitioner has submitted that he may be permitted to withdraw the petition to enable the petitioners to seek their remedy before the Rent Controller under Section 13 of Haryana Urban (Control of Rent and Eviction) Act, 1973.
Dismissed as withdrawn.
(SABINA) JUDGE February 04, 2014 Gurpreet Singh Gurpreet 2014.02.05 15:44 I attest to the accuracy and integrity of this document chandigarh