IN THE SUPREME COURT OF INDIA             CIVIL APPELLATE JURISDICTION

     CIVIL APPEAL Nos.5220-5221 OF 2008  (Arising out of SLP(C)Nos.11263-11264/2008)        

VINOD KUMAR VERMA                                     .....APPELLANT(S)

VERSUS

MANMOHAN VERMA & ANR.                                ....RESPONDENT(S)

O  R  D  E  R

Leave granted.

At the time of hearing of these appeals, the learned counsel appearing on behalf  of the

landlord-respondent submits, on instructions, that the possession of the premises in question has

already been taken over by the landlord-respondent. That being the position, these appeals have

now  become  infructuous,  which  have  been  filed  against  the  final  judgment  and  order

dt.25.02.2008 and 28.03.2008 passed by the High Court of Delhi at New Delhi in RCR No.49 of

2007 and C.M.No.119 of 2008 (Review) in RCR No.49 of 2007, by which the Revision Petition

filed  by  the  tenant/appellant  was  dismissed  and  order  of  eviction  was  affirmed.   Since  the

possession has already been taken over by the landlord-respondent, in our view  nothing survives

in these appeals and accordingly, the appeals are disposed of as infructuous.

Interim order, if any, stands vacated.

There will be no order as to costs.

                  .............................J.                    ( TARUN CHATTERJEE )

                  .............................J.                              ( AFTAB ALAM )

NEW DELHI; AUGUST 19, 2008.