RAKESH KUMAR GARG, J. - (1.) THIS is landlord's revision petition challenging the impugned order dated 3.2.2010 of the Rent Controller, Amritsar, whereby prayer of the petitioner to allow him to exhibit a copy of resolution was declined.
(2.) THIS revision petition was admitted vide order dated 19.7.2010 of this Court. The instant Civil Miscellaneous application has been filed with the prayer to dismiss this revision petition as the same has become infructuous. In the said application, it has been further averred that the main ejectment petition pending before the Rent Controller was itself withdrawn, as possession of the demised premises was handed over to the petitioner. The aforesaid application is supported by an affidavit. Thus, the prayer is allowed. The main revision petition is taken on board and the same is dismissed having become infructuous.;