Dilbagh Singh vs Satinder Pal Singh Thru Lrs
2022 Latest Caselaw 5823 P&H

                    268
                              IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                        CHANDIGARH



                                                      CIVIL REVISION No.8178 of 2018 (O&M)
                                                      DATE OF DECISION: 31.05.2022


                    Dilbagh Singh
                                                                                           .....Petitioner
                                                               versus

                    Satinder Pal Singh (now deceased) through LRs
                                                                                         .....Respondents


                    CORAM:- HON'BLE MRS. JUSTICE ALKA SARIN



                    Present:          Mr. G.S. Dhaliwal, Advocate for the petitioner
                                           ..

ALKA SARIN, J. (Oral):

Learned counsel for the petitioner-landlord states that the

present petition has since been rendered infructuous.

Dismissed as having been rendered infructuous.

Pending applications, if any, also stand disposed off.

                    31.05.2022                                                       (ALKA SARIN)
                    parkash                                                             JUDGE



                                          NOTE:

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

PARKASH CHAND 2022.06.01 11:15 I attest to the accuracy and authenticity of this order/judgment