CR/21/2020
2021 Latest Caselaw 2456 HP

CR No. 21 of 2020

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24.03.2021 Present: Mr. Sanjay Ranta, Advocate, for the petitioner.

Mr. R.K. Bawa, Sr. Advocate, with Mr. Ajay Kumar Sharma, Advocate for the respondent.

Mr. R.K. Bawa, learned Senior Advocate has handed

over the copy of order passed by this Court in Civil Revision No.

81 of 2019, titled as Roshan Lal versus Suresh Lata, decided on

19.3.2021 and on the strength of the said order passed by the

Court, learned Senior counsel submits that the present petition

has been rendered infructuous for the reason that judgment

which the petitioner intends to place on record before the

learned Rent Controller has now merged in the order so passed

by the superior Court i.e this Court in Civil Revision No. 81 of

2019 and as the matter stands settled between the parties, the

judgment in issue which the petitioner is relying upon has lost its

efficacy.

At this stage, learned counsel for the petitioner

submits that he may be granted some time to have instructions.

List on 8.4.2021, as prayed for.

(Ajay Mohan Goel) Judge

24th March, 2021 (Narender)