V. K. TANDON Vs. IQBAL SINGH

JUDGEMENT

(1.) CM APPL. 26278/2023[Application filed by the Petitioner under Sec. 151 CPC for ex-parte stay on the Operation of the order dtd. 20/9/2022]

(2.) By the Eviction Order, application for Leave to Defend/Contest filed by the Petitioner/tenant was dismissed and as a consequence thereof, directions were passed for the recovery of the demised Premises upon the expiry of six months from the date of the Eviction Order.

(3.) The Respondent/landlord thereafter on 29/5/2023 filed the present Revision Petition impugning the Eviction Order, which was listed before this Court on 1/5/2023.