MANOHAR SINGH Vs. NARINDER SINGH
LAWS(SC)-2013-5-106
SUPREME COURT OF INDIA
Decided on May 10,2013

MANOHAR SINGH Appellant
VERSUS
NARINDER SINGH Respondents

JUDGEMENT

- (1.) WE have heard learned Counsel for the parties to the lis.
(2.) SINCE the tenant has already handed over the possession of the premises in question to the Appellant, nothing survives in this contempt petition for our consideration and decision.
(3.) ACCORDINGLY , the contempt petition is disposed of as having become infructuous.;


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