SUSHIL KUMAR Vs. RAJENDRA KUMAR DAGA

JUDGEMENT

(1.) Learned counsel for the respondent submits that an SLP No.1825-1826/2023 (Sushil Kumar, Etc. vs. Rajendra Kumar Daga, Etc.) before the Hon'ble Apex Court against the order dtd. 3/1/2023 passed by this Court was preferred by the appellants and vide order dtd. 6/2/2023, the same was decided by the Hon'ble Apex Court as under:

(2.) Learned counsel for the appellants is not in a position to refute the above submissions and admits the fact that the vacant possession of the premise in question, has been handed over.

(3.) In view of the submissions made, nothing survive in the present appeals and the same are hence dismissed as having become infructuous.