Sardar Nihal Singh & ANR. Vs. Jat Dharamshala Samiti, Haridwar & ANR.
[Civil Appeal No.1595/2007]
Kurian Joseph, J.
1. Heard learned counsel for the parties.
2. In view of the intervening developments whereby the tenant has surrendered vacant possession of the premises in question unconditionally to the landlord, nothing survives in this appeal.
3. Accordingly, the Civil Appeal is dismissed.
.....................J. [KURIAN JOSEPH]
.....................J. [A.M. KHANWILKAR]
NEW DELHI;
FEBRUARY 15, 2017.
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