Raspinder Singh vs Puran Singh
2021 Latest Caselaw 2243 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANAAT
                          CHANDIGARH

                                             Civil Revision No. 860 of 2015(O&M)
                                              Date of Decision: August 05 , 2021.


Raspinder Singh                                 ...... PETITIONER (s)

             Versus

S. Puran Singh                                  ...... RESPONDENT (s)


CORAM:- HON'BLE MRS.JUSTICE LISA GILL

Present:     Mr. Rajeev Gupta, Advocate
             for the petitioner.

             Mr. Divanshu Jain, Advocate
             for the respondent.
                                 *****
             1. Whether reporters of local papers may be allowed to see
                the judgment?
             2. To be referred to the reporters or not?
             3. Whether the judgment should be reported in the digest?
                                 *****

LISA GILL, J.

This matter is being taken up for hearing through video

conferencing due to outbreak of the pandemic, COVID-19.

Challenge in this revision petition is to order dated 10.12.2014

passed by the learned Rent Controller, Chandigarh dismissing the petitioner's

application for leave to contest/defend while allowing the ejectment petition of

respondent-landlord filed under Section 13B of the East Punjab Urban Rent

Restriction Act, 1949.

Learned counsel for the parties submit that the matter, in the

interregnum, has been amicably resolved.

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 CR No.860 of 2015(O&M)                                                     [2]

Mr. Gupta, learned counsel for the petitioner submits that the legal

representatives of the petitioner have handed over the vacant peaceful

possession of the premises in question to the respondent on 02.08.2021. It is

thus submitted that present petition is rendered infructuous.

Mr. Jain, learned counsel for the respondent affirms and verifies the

abovesaid factual position.

Revision petition is accordingly disposed of as infructuous.

                                                       ( LISA GILL )
August 05 , 2021.                                          JUDGE
'om'

                    Whether speaking/reasoned:      Yes/No
                    Whether reportable:             Yes/No




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