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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.1595/2007

SARDAR NIHAL SINGH & ANR.                          Appellant(s)                                 VERSUS JAT DHARAMSHALA SAMITI, HARIDWAR & ANR.            Respondent(s)

    J U D G M E N T  Kurian Joseph, J.

1. Heard learned counsel for the parties. 2. In view of the intervening developments whereby the tenant has surrendered  vacant  possession  of  the  premises  in  question unconditionally to the landlord, nothing survives in this appeal. 3. Accordingly, the Civil Appeal is dismissed.

….....................J.    [KURIAN JOSEPH]

…......................J.    [A.M. KHANWILKAR]

NEW DELHI; FEBRUARY 15, 2017.