(O&M) Surinder Kumar vs Jagdish Singh And Anr
2023 Latest Caselaw 989 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                            R-747                                          CR No.117 of 2009 (O&M)
                                                                           Date of Decision : 17.01.2023


                            Surinder Kumar                                                    ....Petitioner
                                                               VERSUS
                            Jagdish Singh                                                   ....Respondent


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    Mr. Sandeep Jasuja, Advocate for the petitioner.
                                         Mr. Shaksham Khunger, Advocate for
                                         Mr. Sandeep Khunger, Advocate for the respondent.


                            ALKA SARIN, J. (Oral)

Learned counsel appearing on behalf of the respondent states

that the present revision petition has been rendered infructuous inasmuch as

the tenant-respondent has since purchased the property in dispute.

Learned counsel for the petitioner states that despite his best

efforts he has not been able to contact the petitioner.

In view of the statement made by learned counsel for the

respondent, the present revision petition is dismissed as having been

rendered infructuous. However, liberty is granted to the petitioner to get the

present petition revived in case anything survives. Pending applications, if

any, also stand disposed off.

Whether reportable: YES/NO

JITENDER KUMAR 2023.01.18 09:09 I attest to the accuracy and integrity of this order/judgment.

Chandigarh