SAHNTI SARUP KHULLAR Vs. O P SOOD

JUDGEMENT

(1.) By this common judgement, I would be disposing of CM.(M).11/96 and CM.(M).525/97, being petitions preferred by the petitioner under Article 227 of the Constitution of India.

(2.) CM.(M).525 of 1997, filed on 25.10.1997, challenges the order dated 9.5.1995 under Section 15(1) of the Act, directing the petitioner to deposit rent at the rate of Rs.3,450.00 per month, with effect from 1.5.1994, within a month, with directions to continue to pay or deposit future rent by 15th of succeeding month. Petitioner also assails the order dated 19.12.1995, passed by the learned Rent Control Tribunal, dismissing his appeal against the order dated 9.5.1995. The petition is accompanied by an application for condonation of delay, under Section 5 of the Limitation Act.

(3.) CM.(M).11/96, filed on 6.1.1996, is directed against the order dated 29.8.1995, passed by the learned Additional Rent Controller, striking out the defence of the petitioner under Section 15(7) of the Delhi Rent Control Act (hereinafter referred to as the 'Act') and order dated 19.12.1995, passed by the learned Rent Control Tribunal, dismissing the appeal, against the order dated 29.8.1995.