Jagdish Satish And Company And Another vs Amit Kumar
2024 Latest Caselaw 5450 P&H

Punjab-Haryana High Court

Jagdish Satish And Company And Another vs Amit Kumar on 11 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                      2024:PHHC:034667

                        IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        128                                              CR No.1501 of 2024 (O&M)
                                                                         Date of Decision : 11.03.2024

                        Jagdish Satish and Company and Another                            ....Petitioners

                                                           VERSUS
                        Amit Kumar                                                       ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Mr. Ajay Bishnoi, Advocate for
                                     Mr. Kunal Mulwani, Advocate for the petitioners.


                                     Mr. B.B. Bagga, Advocate for the respondent.

                        ALKA SARIN, J. (Oral)

1. Learned counsel appearing on behalf of the respondent states

that vacant possession of the premises in question has been handed over to

the respondent-landlord yesterday and the present petition has since been

rendered infructuous.

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

respondent, the present petition is dismissed as having been rendered

infructuous, with liberty to revive in case anything survives. Pending

applications, if any, also stand disposed off.

( ALKA SARIN ) 11.03.2024 JUDGE jk

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

integrity of this order/judgment