BRAHMPUTRA PRINTING PRESS Vs. RAKESH KHURANA

JUDGEMENT

(1.) This common judgment will dispose of two revision petitions No. 14 of 1997 and 510 of 1997.

(2.) An order of eviction had been passed by the learned Rent Controller, Chandigarh dated 26.08.1994 which was upheld by the learned appellate authority, Chandigarh dated 7.10.1996.

(3.) In all fairness, it must be conceded that the matter was argued on merits, but during the course of arguments, an objection has been raised that the revision petition by itself is not maintainable. Keeping in view this submission, it becomes unnecessary to proceed with the other questions that have been agitated.