PRABHAT KUMAR Vs. ANIL MODI

JUDGEMENT

(1.) CONT.CAS(C) 273/2020 & Review Pet.114/2020 (seeking review of order dated 08.07.2020) 1. The hearing was conducted through video conferencing.

(2.) Petitioners filed the subject petition seeking initiation of proceedings against the respondent for failing to vacate the premises by 31.03.2020.

(3.) During the pendency of these proceedings, respondent has handed over the peaceful vacant possession of the subject premises on 30.08.2020.