SHIRISHBABU JIVANLAL SHAH Vs. MOTUMAL P. UTTAM CHANDANI

JUDGEMENT

(1.) Learned advocate Mr. Amrish K.Panda for opponent No.1 has tendered the affidavit of the respondent-tendant-Motumal P. UttamChandani which reads as under:

(2.) Copy of the affidavit is ordered to be taken on record.

(3.) In view of the above facts stated on oath by the respondent, learned advocate Mrs. Nisha Parikh for the petitioners-landlord submitted that in view of the fact that the respondent has vacated the suit premises since last two years and he has forgone all the rights as tenant over the suit property, the petition has become infructuous.