Surinder Kumar vs Ramesh Kumar
2022 Latest Caselaw 15964 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                            119                                              CR No.3494 of 2022 (O&M)
                                                                             Date of Decision : 06.12.2022

                            Surinder Kumar                                                     ....Petitioner

                                                               VERSUS

                            Ramesh Kumar                                                     ....Respondent

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    Mr. Onkar Rai, Advocate for the petitioner.

                            ALKA SARIN, J. (Oral)

CM-13158-CII-2022 This is an application under Section 151 of the Code of Civil Procedure, 1908 for preponing the date of hearing in the main case (CR- 3494-2022) from 23.01.2023 to an early date.

For the reasons stated in the application, the same is allowed. With the consent of learned counsel for the applicant-petitioner, the main revision petition is taken on Board today itself.

CM stands disposed off.

CR-3494-2022 Learned counsel for the petitioner states that the present revision petition has since been rendered infructuous inasmuch as the tenant has handed over vacant possession of the premises in question to the landlord.

Dismissed as having been rendered infructuous. Pending applications, if any, also stand disposed off.

                                                                                         ( ALKA SARIN )
                            06.12.2022                                                       JUDGE
                            jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

JITENDER KUMAR 2022.12.07 10:48 I attest to the accuracy and integrity of this order/judgment. Chandigarh