SOM NATH Vs. RAVINDER KUMAR

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) This appeal impugns judgment and order of the High Court of Punjab and Haryana [The High Court] at Chandigarh dtd. 27/9/2018, whereby the High Court allowed Civil Revision No. 7550 of 2012 filed by the respondent under Sec. 15(5) of The East Punjab Urban Rent Restriction Act, 1949 [The 1949 Act] and set aside the eviction order passed by the Rent Controller, as affirmed by the Appellate Authority.