Tilak Raj vs Lakhwinder Kumar
2024 Latest Caselaw 17833 P&H

Punjab-Haryana High Court

Tilak Raj vs Lakhwinder Kumar on 24 September, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                      Neutral Citation No:=2024:PHHC:126339




        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
311
                                                     CR-837-2021(O&M)
                                                     Decided on :24.09.2024

Tilak Raj
                                                                  . . . Petitioner
                                    Versus
Lakhwinder Kumar
                                                                . . . Respondent
CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Mr. Amit Arora, Advocate
         for the petitioner.

              *****
VIKAS BAHL, J.(ORAL)

1. The present Civil Revision Petition has been filed under Article 227 of the Constitution of India read with Section 151 CPC read with Section 15 (5) of East Punjab Urban Rent Restriction Act, 1948 for setting aside the order dated 24.03.2021 passed by the Rent Controller, Tarn Taran (Annexure P-4) vide which the application filed by the petitioner under Order 14 Rule 5 read with Section 151 CPC for framing additional issues has not been considered.

2. It has been brought to the notice of this Court that vide judgment dated 18.08.2021 passed by the Rent Controller, Tarn Taran, the eviction petition filed by the respondent has been allowed and thus, the present petition has been rendered infructuous.

3. In view of the above, the present petition is disposed of as having been rendered infructuous.

                                                              (VIKAS BAHL)
24.09.2024                                                       JUDGE
Mehak

                   Whether reasoned/speaking?        Yes/No
                   Whether reportable?               Yes/No




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