NISAR AHMAD Vs. MATIULLAH AND ANOTHER

JUDGEMENT

(1.) Heard Sri S.P. Gupta, learned counsel for the tenant-petitioner and Sri Arun Kumar Pandey, learned counsel for the landlord-respondents and perused the record.

(2.) Present petition has been filed for quashing the order dated 11.3.2013 passed in Rent Case No. 11/2011 by the Additional Civil Judge (S.D.)/ACMM, Court No. 9, Kanpur and the order dated 29.3.2018 passed in Rent Appeal No. 31/2013 by Additional District Judge, Court no. 4, Kanpur Nagar.

(3.) At the very outset, Sri Arun Kumar Pandey, learned counsel for the respondents submits that on 15.7.2018 in execution proceedings possession of the premises in question has already been handed over by the tenant -petitioner and as such the present petition has become infructuous.