BHAG CHAND GOEL Vs. NARINDER PAL

JUDGEMENT

(1.) Respondent No. 1/tenant had filed an application under Section 10 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as "1949 Act") with a prayer that amenities for enjoyment of the tenanted premises be restored. Vide order dated 5.10.2009, the Rent Controller, Ludhiana, after going through the entire gamut and arguments advanced, gave following directions:

(2.) Aggrieved against the same, the Petitioner has preferred the present revision petition.

(3.) On 4.11.2009, a Co-ordinate Bench of this Court, while issuing notice of motion, directed that order dated 5.10.2009, passed by the Rent Controller, Ludhiana, shall be implemented on deposit of the water and electricity charges by the Respondent/tenant.