PRABHJEET SINGH Vs. BHUPINDER SINGH

JUDGEMENT

(1.) CM APPL.16997/2015 (exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.

(2.) I have heard the learned counsel for the petitioner. It has been contended by the learned counsel for the petitioner that the respondent-landlord have an alternative accommodation available with him in the form of five shops and therefore that factor has not been taken into consideration by the learned ARC while considering the bona fide requirement of the respondent. It has been urged that the respondent has concealed this information in the Court and therefore, this makes the requirement of the respondent as mala fide.

(3.) I have perused the analysis of the evidence and the submission made by the learned counsel for the petitioner done by the learned ARC. The learned ARC has dealt with the plea of alternative accommodation available to the respondent as under:-