Ravindra Kumar Pandey vs Sukh Sagar And Others
2015 Latest Caselaw 2428 ALL

Citation : 2015 Latest Caselaw 2428 ALL
Judgement Date : 17 September, 2015

Allahabad High Court

Ravindra Kumar Pandey vs Sukh Sagar And Others on 17 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- RENT CONTROL No. - 110 of 1999
 

 
Petitioner :- Ravindra Kumar Pandey
 
Respondent :- Sukh Sagar And Others
 
Counsel for Petitioner :- S.K.Mehrotra
 
Counsel for Respondent :- Chief Standing Counsel,S.K.Srivastava
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Case called out. Counsel for the petitioner is not present.

Ms Appoli Srivastava appearing for the opposite party no. 1 states that this writ petition has become infructuous as the possession of premises in dispute has been handed over by the petitioner-tenant to the landlord.

As the Counsel for the petitioner is not present, the writ petition is dismissed for want of prosecution.

Order Date :- 17.9.2015

MH/-

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