HARBANSH SINGH Vs. SANATAN CHAURASIYA

JUDGEMENT

(1.) This petition has been filed under Article 227 of the Constitution of India wherein the challenge has been made to the order dtd. 3/4/2024 passed by learned Civil Judge, Sr. Division -1, Pakur in T(E) Suit No.9 of 2014 whereby the petitioner has been directed to deposit the rent under Sec. 15 of the Jharkhand Building (Lease, Rent and Eviction) Control Act, 2011.

(2.) Learned counsel for the sole Opposite Party submits that now the said suit has already been decided by the learned court vide judgment dtd. 30/1/2025.

(3.) In view of the judgment passed by the learned trial court, this petition has become infructuous.