Manoj Kumar Tiwari, J
1. This is defendant’s petition against concurrent findings recorded by Judge, Small Causes Court, as affirmed in Revision.
2. Mr. Siddhartha Singh, learned counsel appearing for the petitioner submits that pursuant to a settlement arrived at between the parties, petitioner
has handed over possession of the premises in question to the respondent-landord.
3. Mr. Nagesh Agarwal, learned counsel appearing for respondent no. 3 also endorses the said statement made by Mr. Siddhartha Singh, learned
counsel for the petitioner.
4. In such view of the matter the writ petition has become infructuous and the same is dismissed as infructuous.
