Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (CIVIL) NO. 427 OF 2012
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 23885 OF 2011
MANOHAR SINGH ...APPELLANT
VERSUS
NARINDER SINGH ...RESPONDENT
O R D E R
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.
..................J.
(H.L. DATTU)
JUDGMENT
...................J.
(JAGDISH SINGH KHEHAR)
NEW DELHI;
MAY 10, 2013
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