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IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

CONTEMPT PETITION (CIVIL) NO. 427 OF 2012 IN

SPECIAL LEAVE PETITION (CIVIL) NO. 23885 OF 2011

MANOHAR SINGH ...APPELLANT

VERSUS

NARINDER SINGH ...RESPONDENT

O R D E R

1. We have heard learned counsel for the parties to the lis.

2. Since the tenant has already handed over the possession of the  

premises  in  question  to  the  Appellant,  nothing  survives  in  this  

contempt petition for our consideration and decision.

3. Accordingly, the contempt petition is disposed of as having  

become infructuous.  

..................J. (H.L. DATTU)

...................J. (JAGDISH SINGH KHEHAR)

NEW DELHI; MAY 10, 2013