Lakhwinder Singh And Ors vs Ranjit Kaur
2023 Latest Caselaw 2831 P&H

210
 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                     Date of decision: February 10, 2023
                                     1.   CR-2759-2015 (O&M)

Lakhwinder Singh alias Laddi and others
                                                               ....Petitioners
                                     versus

Ranjit Kaur
                                                               ....Respondent

                                     2.       CR-3906-2015 (O&M)

Vicky @ Pritpal Singh
                                                                ....Petitioner
                                     versus

Ranjit Kaur
                                                               ....Respondent

CORAM:     HON'BLE MR. JUSTICE ARUN MONGA

Present:- Mr. Sahil Soi, Advocate for
          Mr. S.P. Soi, Advocate for petitioner(s)in CR-2759-2015.

           Mr. Chetan Chopra, Advocate for
           Mr. Vishal Munjal, Advocate for petitioner in CR-3906-2015.

           Mr. Aman Dhir, Advocate for the respondent(s) in both the
           revision petitions.

                                      *****
ARUN MONGA, J. (ORAL)

Vide this common order and judgment, above-mentioned two

revision petitions are being disposed of, since the issues and facts raised

therein are common. For brevity, recitals are taken from CR-2759-2015.

Revision petition is against impugned order dated 18.03.2015

passed by learned Rent Controller, Nakodar, whereby petitioner/

tenant(s) have been ordered to vacate and handover the possession of

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demised shop in question to respondent-landlord(s) in proceedings

under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949.

At the outset, learned counsels appearing on behalf of

petitioners in both the revision petitions state that they are under

instructions not to press the petitions since petitioner/tenant(s)and

respondent-landlord(s) have entered into fresh agreements. They have

tendered the said agreements, in course of hearing, which are taken on

record and marked as Annexures 'A' and 'B' in respective petitions. They

further state that in view thereof, both the revision petitions are

rendered infructuous.

In the premise, impugned order(s) passed by learned Rent

Controller in both the revision petitions are rendered nullity and present

proceedings are disposed of as infructuous.

Pending applications, including applications for impleadment

of legal representatives of deceased respondent(s) in both the revision

petitions, shall also stand disposed of.

A photocopy of the order be placed on the connected case file.

                                                   (ARUN MONGA)
                                                       JUDGE
February 10, 2023
mahavir

Whether speaking/reasoned:           Yes/No

Whether reportable:                  Yes/No




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