WPMS/1085/2012
2021 Latest Caselaw 3238 UK

 IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL
          ON THE 23RD DAY OF AUGUST, 2021
                                BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


          Writ Petition (M/S) No. 1085 of 2012

BETWEEN:

Nigam Chand Gupta.                                      .....Petitioner
         (By Mr. Neeraj Garg, Advocate)



AND:

Smt. Rekha Devi Madan.                                  ...Respondent
         (By Mr. Tarun Lakhera, Advocate)




                             JUDGMENT

Mr. Neeraj Garg, learned counsel appearing for the petitioner/tenant submits that subsequent to filing of this writ petition, petitioner had voluntarily handed over the vacant possession of the shop in question to the landlord (respondent herein).

2. Mr. Tarun Lakhera, learned counsel appearing for the respondent also endorses the statement made by Mr. Neeraj Garg.

3. Since the shop in question has been vacated by the petitioner, therefore, the relief as claimed does not survive.

4. Accordingly, writ petition fails and is dismissed. No order as to costs.

(MANOJ KUMAR TIWARI, J.) Navin