SARDAR NIHAL SINGH & ANR. Vs. JAT DHARAMSHALA SAMITI, HARIDWAR & ANR.
LAWS(SC)-2017-2-89
SUPREME COURT OF INDIA
Decided on
February 15,2017
Sardar Nihal Singh And Anr.
Appellant
VERSUS
Jat Dharamshala Samiti, Haridwar And Anr.
Respondents
JUDGEMENT
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.;
(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.;
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