Shri Shiv Narain Gupta vs Shri Narendra Kumar Gupta
2011 Latest Caselaw 1419 ALL

Citation : 2011 Latest Caselaw 1419 ALL
Judgement Date : 28 April, 2011

Allahabad High Court

Shri Shiv Narain Gupta vs Shri Narendra Kumar Gupta on 28 April, 2011

Bench: Rakesh Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 6416 of 2003
 

 
Petitioner :- Shri Shiv Narain Gupta
 
Respondent :- Shri Narendra Kumar Gupta
 
Petitioner Counsel :- B.D. Mandhyan,S.C. Mandhyan
 
Respondent Counsel :- S.C.,Ratnakar Bharti
 

 
Hon'ble Rakesh Tiwari,J.

Sri Om Prakash holding brief of Sri B.D. Mandhyan, counsel for the petitioner states that as possession has been delivered by the tenant to the landlord, this petition has become infructuous and may be dismissed accordingly.

In view of above statement, the writ petition is dismissed as having become infructuous by efflux of time. Interim order if any stands discharged.

Order Date :- 28.4.2011

SNT/

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