Hari Om Kansal vs Ram Ji Lal (Since Deceased) And Another
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Allahabad High Court

Hari Om Kansal vs Ram Ji Lal (Since Deceased) And Another on 3 February, 2026

Author: Yogendra Kumar Srivastava

Bench: Yogendra Kumar Srivastava

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:22938
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 104 of 2026   
 
   Hari Om Kansal    
 
  .....Petitioner(s)   
 
 Versus  
 
   Ram Ji Lal (Since Deceased) And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Kiran Kumar Arora   
 
  
 
Counsel for Respondent(s)   
 
:   
 
Shiv Kumar Yadav, Utpal Chatterji   
 
     
 
 Court No. - 35
 
   
 
 HON'BLE DR. YOGENDRA KUMAR SRIVASTAVA, J.      

Sri Utpal Chatterji, learned counsel for the respondent-landlord submits that he has instructions to state that pursuant to the decree passed in S.C.C. Suit No.62/2013, the tenant-petitioner has vacated the shop in question, and as such no further cause-of-action survives in the present case.

Sri Kiran Kumar Aroral, learned counsel for the petitioner states that he has no further instructions in the matter.

The petition stands dismissed accordingly.

(Dr. Yogendra Kumar Srivastava,J.)

February 3, 2026

Arun K. Singh