Sanjay Kumar Dwivedi, J
1. This petition has been filed under Article 227 of the Constitution of India wherein the challenge has been made to the order dated 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 section 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 dated
30.01.2025.
3. In view of the judgment passed by the learned trial court, this petition has become infructuous.
4. Accordingly this petition is disposed of with liberty to the petitioner to take recourse under the law.
