Krishan Dayal Kataria vs Ashok Kumar
2024 Latest Caselaw 10840 P&H

Punjab-Haryana High Court

Krishan Dayal Kataria vs Ashok Kumar on 4 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         213                                           RSA-1187-1996 (O&M)
                                                                       Date of Decision : 04.07.2024
                         KRISHAN DAYAL KATARIA                                           .... Appellant

                                                            VERSUS

                         ASHOK KUMAR                                                   .... Respondent
                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
                         Present :      None for the appellant.

                                        Mr. Sudhir Aggarwal, Advocate for the respondent.
                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1996. No one has been

appearing on behalf of the appellant for the last many dates. Vide orders

dated 20.11.2023 and 10.01.2024 fresh notice was issued to the appellant.

The same have not been received back served or otherwise till date.

2. Learned counsel for the respondent states that in the present

case the dispute is between the landlord-appellant and the tenant-respondent.

He further states that the tenant-respondent has since vacated the demised

premises and handed over vacant possession to the landlord-appellant.

3. In view of the statement made by the learned counsel for the

tenant-respondent, the present appeal is dismissed as having been rendered

infructuous with liberty to revive in case anything survives in the matter.

Pending applications, if any, also stand disposed off.

                         04.07.2024                                          (ALKA SARIN)
                         Aman Jain                                              JUDGE

                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: Yes/No



integrity of this judgment/order.