GULAB SINGH Vs. RAMKOLA SUGAR MILLS CO LTD

JUDGEMENT

(1.) This appeal has impugned two orders. The first order is the order dated 7.5.2011; the second order is the order dated 6.6.2011. Both the said orders had been passed by the ARCT. Vide order dated 7.5.2011 the application filed by M/s Triveni Engineering and Industries Ltd. under Section 151 of the Code of Civil Procedure (hereinafter referred to as "the Code") to be impleaded as a party had been allowed and amended memo of parties was taken on record. Vide order dated 6.6.2011 the order of the Addl. Rent Controller (ARC) dated 15.11.1985 has been set aside. It was held that the Rent Controller has gone wrong in holding that the misuse has been stopped by the respondent/tenant; appeal against the order of the trial court was allowed; time had been granted up to 21.7.2011 to hand over vacant possession of the suit premises to landlord. These two orders are the subject matter of this petition.

(2.) On advance notice learned counsel for the respondent has put in appearance.

(3.) With the consent of the parties the appeal is taken up for final disposal.