MOHD SALIM Vs. JOGENDRA SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties. By means of this petition, the petitioner has sought writ in the nature of certiorari for setting aside the impugned judgment and order dated 20.02.2008 (Annexure-11 to the writ petition), passed by District Judge, Udham Singh Nagar, whereby revision of respondent-Jogendra Singh (tenant) was allowed and the order dated 08.08.2007, passed by Judge, Small Cause Court in S.C.C. suit No. 19 of 2001, was set aside.

(2.) During the course of arguments, learned counsel for the parties have informed to the Court that the parties have settled their dispute outside the court and have also filed an affidavit to this effect before this Court on 19.10.2010.

(3.) Since the parties have settled their dispute outside the court and possession had already been delivered to the petitioner and the entire arrears of rent and damages have also been paid, learned counsel for respondent has no objection if the petition is allowed.