CLR/107/2018
2022 Latest Caselaw 2105 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CLMA No. 16141 of 2018
                                  In
                                  CLR No. 107 of 2018
                                  Hon'ble Sharad Kumar Sharma, J.

Ms. Divya Jain, Advocate, for the revisionist. Mr. Karan Anand, Advocate, for the respondent.

This Revision is emanating from the judgment of 27th July, 2017, as it was rendered by the Judge Small Causes Court/2nd Additional District Judge, Dehradun, in SCC Suit No. 5 of 2014, Smt. Preetam Kaur Banga Vs. Avinash Pandey.

The matter remained pending, though the respondent was served with the notices on the Delay Condonation Application, by way of publication.

But, when the matter was taken up today. Apart from the fact that the counsel for the revisionist has made a statement at the Bar, that as per the instructions received by her from the revisionist, since the revisionist has vacated the tenement, in question, no lis as such stands survived now to be decided.

Apart from it, this Court has received the information from the Registrar (Judicial) that the SCC Suit No. 5 of 2014, which was pending before the Trial Court, has been adjudicated and decreed by the judgement dated 27.07.2017.

In view of the above statement made by the learned counsel for the revisionist, the present Civil Revision, for all practical purposes, have been rendered infructuous.

The same is accordingly dismissed as having rendered infructuous.

(Sharad Kumar Sharma, J.) Dated 13.07.2022 Shiv