Paramjit Kaur vs Jaswinder Singh And Another
2024 Latest Caselaw 8012 P&H

Punjab-Haryana High Court

Paramjit Kaur vs Jaswinder Singh And Another on 16 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                       2024:PHHC:051353
                            292
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                             CR-3802-2022 (O&M)
                                                                             Date of decision : 16.04.2024

                            Paramjit Kaur                                                    ... Petitioner(s)
                                                                Versus
                            Jaswinder Singh & Anr.                                         ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    Ms. Gurpreet Kaur, Advocate for
                                         Mr. Ranjodh Singh Sidhu, Advocate for the petitioner.


                            ALKA SARIN, J. (ORAL)

1. Learned counsel for the petitioner states that the present

revision petition has since been rendered infructuous inasmuch as due to the

compromise between the parties the tenant-respondent has already handed

over the possession of the premises to the petitioner.

2. Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

                            16.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.