Bihari Lal Kachi vs Surinder Datta
2022 Latest Caselaw 7128 HP

Bihari lal Kachi Vs Surinder Datta

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CMPMO No. 201 of 2022

24.8.2022 Present: Mr. Romesh Verma, Advocate, for the petitioner.

Mr. D.S. Nainta, Advocate, for the respondent.

Mr. D.S. Nainta, Advocate, has put in appearance on

behalf of the sole respondent. He states that since Rent Petition

No. 4/2 of 2014 stands finally decided vide judgment dated

4.6.2022 passed by learned Rent Controller, Court No.1, Rohru,

District Shimla, H.P., present petition has rendered infructous.

Though perusal of the aforesaid judgment clearly reveals that

main Rent Petition stands finally decided and as such nothing

remains to be adjudicated in the instant petition, however, learned

counsel for the petitioner seeks adjournment for tomorrow

enabling him to have instructions. List on 25.8.2022.

(Sandeep Sharma) Judge 24th August, 2022 (Guleria)