MANPREET KAUR Vs. NAVDEEP KAUR

JUDGEMENT

(1.) THIS is tenant's revision petition challenging the order dated 21.3.2012 of the Rent Controller, SAS, Nagar, Mohali, whereby eviction of the petitioner has been ordered on the ground of personal necessity of the respondent -landlady. Further challenge has been made to the judgment dated 9.10.2013 of the Appellate Court whereby the findings of the Rent Controller have been affirmed and appeal of the tenant against the aforesaid order of eviction has been dismissed. The instant petition challenging the aforesaid orders, came up for hearing before this Court on 28.10.2013.

(2.) ON that day, counsel representing the caveator -respondent brought to the notice of this Court that possession of the demised premises has already been taken.

(3.) TODAY an application i.e. CM No. 22826 -CII of 2013 has been filed on behalf of the tenant -petitioner to place on record an order dated 23.10.2013 passed by the Executing Court. The application is allowed and the order is taken on record. The said order dated 23.10.2013 reads thus: