ZIRCON INTERNATIONAL PVT. LTD. Vs. SYED HAMEED BILAL

JUDGEMENT

(1.) The Civil Revision Petition is filed against the order and decree dtd. 7/12/2022 passed in I.A.No.5 of 2022 in O.S.No.2331 of 2022.

(2.) The revision petitioner is the defendant in O.S.No.2331 of 2022, instituted by the respondent for recovery of arrears of rent, as per the orders passed in R.C.O.P.No.504 of 2016, wherein, the Rent Controller fixed the fair rent in respect of the premises occupied by the petitioner till the year 2021 and thereafter, pursuant to the orders of the Court in the execution proceedings, the revision petitioner was evicted from the premises with the aid of the police.

(3.) The revision petitioner states that the respondents are not the landlords and some other person is the landlord and therefore, they are not liable to pay the rental arrears to the respondent.