Balwant Singh vs Anil Kumar
2024 Latest Caselaw 9298 P&H

Punjab-Haryana High Court

Balwant Singh vs Anil Kumar on 30 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                      2024:PHHC:059173

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         251                                              CR-1174-2015 (O&M)
                                                                          Date of Decision : 30.04.2024

                         BALWANT SINGH                                                       .... Petitioner

                                                              VERSUS

                         ANIL KUMAR                                                        .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Ajay Jain, Advocate for the petitioner.

                         ALKA SARIN, J. (ORAL)

1. Learned counsel for the petitioner states that the present petition

has been rendered infructuous inasmuch as the tenant has handed over

vacant possession to the landlord.

2. Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

                         30.04.2024                                             (ALKA SARIN)
                         Aman Jain                                                 JUDGE

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

integrity of this judgment/order.