Hardip Kumar Alias Hardeep Kumar vs Parampuneet Kaur
2023 Latest Caselaw 21398 P&H

Punjab-Haryana High Court

Hardip Kumar Alias Hardeep Kumar vs Parampuneet Kaur on 7 December, 2023

Author: Lalit Batra

Bench: Lalit Batra

                                                     Neutral Citation No:=2023:PHHC:156405




                                                         2023:PHHC:156405

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

117                              CR No.7137 of 2023 (O&M)
                                 Date of Decision: 07.12.2023.

Hardip Kumar @ Hardeep Kumar                                 ....Petitioner.

                          Versus

Ms. Parampuneet Kaur                                         ....Respondent.
                           ***


CORAM: HON'BLE MR. JUSTICE LALIT BATRA
                ----

Present:     Ms. Deepa Negi, Advocate, for
             Mr. Surjit Singh Swaich, Advocate
             for petitioner/judgment debtor.

                          ****

Lalit Batra, J.(Oral)

Learned counsel appearing for petitioner/judgment debtor submits

that possession of demised premises has already been delivered in favour of

respondent/decree holder and as such instant petition has become infructuous

and may be disposed of as such.

In view of above, instant petition is disposed of having been

rendered infructuous.

(LALIT BATRA) JUDGE 07.12.2023 jitender Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

Neutral Citation No:=2023:PHHC:156405

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