NIRMAL GUPTA Vs. SATNAM SINGH

JUDGEMENT

(1.) By this common order, six revision petitions viz. Civil Revision No. 3720 of 2010 titled as Nirmal Gupta v. Satnam Singh, Civil Revision No. 3724 of 2010 titled as Gurmit Singh v. Satnam Singh, Civil Revision No. 3725 of 2010 titled as Gurmit Singh v. Satnam Singh, Civil Revision No. 3810 of 2010 titled as Balraj Gupta v. Satnam Singh, Civil Revision No. 4001 of 2010 titled as Major Ram v. Satnam Singh and Civil Revision No. 4004 of 2010 titled as Avtar Singh v. Satnam Singh, shall be decided together as learned Counsel for the Petitioners submit that the arguments, raised by them, are common in all these revision petitions.

(2.) By accepting this prayer, I proceed to notice the brief facts of the case from Civil Revision No. 3720 of 2010.

(3.) Respondent-Satnam Singh is a Non Resident Indian and is having the ownership of various shops situated at Phagwara-Sharki, Banga Road, Phagwara. The Respondent has let out six shops on rent to all the six Petitioners. Besides these six shops, there are four other shops, which, according to the landlord, are lying vacant. Learned Counsel for the Petitioners have raised the following submissions to urge that the Rent Controller, Phagwara, ought to have granted leave to defend and the impugned order dated 11.5.2010 cannot be sustained in the eyes of law: