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