Manish Chand vs Ramesh Kumar And Anr
2024 Latest Caselaw 5446 P&H

Punjab-Haryana High Court

Manish Chand vs Ramesh Kumar And Anr on 11 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:034476

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         384                                              CR-4152-2022 (O&M)
                                                                          Date of Decision : 11.03.2024

                         MANISH CHAND                                                       .... Petitioner
                                                            VERSUS
                         RAMESH KUMAR & ANR.                                             .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Manish Mehta, Advocate for the petitioner.

                         ALKA SARIN, J. (ORAL)

1. The present petition has been filed by the tenant-petitioner

against the concurrent findings recorded by the Rent Controller and the

Appellate Authority.

2. As per the E-Courts website of District Courts Narnaul, in the

execution petition, the possession of the premises has already been taken by

respondent No.1-landlord and the execution petition stands dismissed being

fully satisfied vide order dated 05.09.2023 and hence the present petition has

since been rendered infructuous.

3. Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

                         11.03.2024                                             (ALKA SARIN)
                         Aman Jain                                                 JUDGE

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







integrity of this judgment/order.