KUMARI GAYATRI TRIPATHI Vs. TRUST MANDIR SHRI RAMCHANDERJI

JUDGEMENT

(1.) This Court had examined the matter and passed a detailed order on 4/3/2025.

(2.) Learned Counsel for the Petitioner fairly submits that the possession of the subject premises has been restored to the Respondent/landlord. Learned Counsel for the Respondents, thus, submits that since the possession of the subject premises has been restored, nothing further survives in the present Petition and the Petition has become infructuous.

(3.) In this regard, reliance is placed upon the judgment passed by this Court in Ashok Gupta v. Deepak Rao 2024 SCC OnLine Del 7148, which has relied upon the Judgments of the Supreme Court in NC Daga v. Inder Mohan Singh Rana (2003) 1 SCC 453, Vinod Kumar Verma v. Manmohan Verma Civil Appeal Nos. 5220-5221 of 2008 dtd. 19/8/2008 and Neelam Sharma v. Ekant Rekhan 2019 SCC Online Del 6487. This Court is supported in its view by judgments passed by Coordinate Benches of this Court including Om Prakash Ashok Kumar and Sons v. Ajay Khurana 2024 SCC OnLine Del 5228 and Bhawani Shankar v Nand Lal and Ors. 2021 SCC OnLine Del 4284.