SMT. SURINDERJIT KAUR AND OTHERS v. K.B. SOOD

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

272

Smt. Surinder Jit Kaur and others

KB Sood

CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA

Present: -

NIDHI GUPTA, J. (ORAL)

landladies have assailed the

by the learned Appellate Authority, dismissing

against the order dated 10.07.2018 passed by the learned Rent Controller,

Chandigarh, whereby the Rent Application No. 594 dated 28.09.2016,

filed by the petitioners was dismissed.

landladies submits that the instant revision petition has been rendered

infructuous and may be disposed of as such as, the tenant

handed over the vacant possession of the demised premises bearing SCO

265 (TF), Sector 35

the petitioners

Over Taking

of as having been rendered infructuous.

05.03.2025

rishu

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

CR-111

Date of Decision:

Smt. Surinder Jit Kaur and others

Versus

CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA

Ms. Hemani Sarin, Advocate for the petitioners.

NIDHI GUPTA, J. (ORAL)

By way of filing the instant revision petition, the petitioner

landladies have assailed the impugned judgment dated 27.04.2021 passed

by the learned Appellate Authority, dismissing

against the order dated 10.07.2018 passed by the learned Rent Controller,

Chandigarh, whereby the Rent Application No. 594 dated 28.09.2016,

filed by the petitioners was dismissed.

At the very outset, learned counsel for the peti

landladies submits that the instant revision petition has been rendered

infructuous and may be disposed of as such as, the tenant

handed over the vacant possession of the demised premises bearing SCO

265 (TF), Sector 35-C, Chandigarh on 05.02.2025.

the petitioners has also handed over in Court

aking Over Possession dated 05.02.2025, which is taken on record.

In view of the above, the present revision petition is disposed

of as having been rendered infructuous.

.03.2025

Whether speaking/reasoned

Whether Reportable

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

111-2022

Date of Decision: 05.03.2025

.… Petitioners

.... Respondent

CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA

s. Hemani Sarin, Advocate for the petitioners.

By way of filing the instant revision petition, the petitioner-

impugned judgment dated 27.04.2021 passed

by the learned Appellate Authority, dismissing the appeal filed by them

against the order dated 10.07.2018 passed by the learned Rent Controller,

Chandigarh, whereby the Rent Application No. 594 dated 28.09.2016,

At the very outset, learned counsel for the petitioner-

landladies submits that the instant revision petition has been rendered

infructuous and may be disposed of as such as, the tenant-respondent has

handed over the vacant possession of the demised premises bearing SCO

on 05.02.2025. Learned counsel for

also handed over in Court, a copy of Receipt/Handing

ossession dated 05.02.2025, which is taken on record.

In view of the above, the present revision petition is disposed

( NIDHI GUPTA )

JUDGE

Whether speaking/reasoned Yes/No

Yes/No

impugned judgment dated 27.04.2021 passed

the appeal filed by them

against the order dated 10.07.2018 passed by the learned Rent Controller,

Chandigarh, whereby the Rent Application No. 594 dated 28.09.2016,

landladies submits that the instant revision petition has been rendered

respondent has

handed over the vacant possession of the demised premises bearing SCO

Learned counsel for

anding

In view of the above, the present revision petition is disposed