BALJEET SINGH Vs. SUKHINDER SINGH BAWA

JUDGEMENT

(1.) It is undisputed that now the entire arrears of rent as directed by the Court either by the first order dated 05.01.2019 or subsequent order dated 12.04.2019 stand deposited by the tenant.

(2.) Tenant-petitioner is in the revision petition against the order of eviction passed by the learned Rent Controller on account of alleged default in payment of re-calculated provisional rent on the date fixed, affirmed in appeal by the Appellate Authority.

(3.) Some facts are required to be noticed.