Sh. Avinash Mehta vs Sh. Ram Rattan
2023 Latest Caselaw 15357 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                      Civil Revision No.: 16 of 2023
                                                      Decided on                 : 04.10.2023




                                                                                 .

    Sh. Avinash Mehta                                                                   ....Petitioner

                     Versus





    Sh. Ram Rattan                                                                ...Respondent
    Coram
    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    Whether approved for reporting?1
    For the petitioner               :        Mr. Shikha Chauhan, Advocate.

    For the respondent :                      Mr. Jagan Nath Kanen, Advocate.

    Ajay Mohan Goel, Judge (Oral)

Learned Counsel for the petitioner informs the Court

that vacant possession of the demised premises has been

handed over to the respondent. Learned Counsel for the

respondent acknowledges this fact.

In view of the said development, the revision petition

has lost its efficacy and the same is accordingly closed alongwith

pending miscellaneous application(s), if any.

(Ajay Mohan Goel) Judge October 04, 2023 (narender)

1 Whether reporters of the local papers may be allowed to see the judgment?