EIH ASSOCIATED HOTELS LIMITED Vs. INDERJIT BHATIA

JUDGEMENT

(1.) IN view of the joint statement at the bar made by the learned counsel for the parties that the main eviction petition filed by the present petitioner (landlord) against the respondents herein (tenants) has since been allowed, the present revision petition challenging an interlocutory order dated 30.4.2009 passed by the learned trial court in the said petition has been rendered infructuous and is accordingly disposed of. With disposal of the main petition pending application (s), if any, shall also stand disposed of.