SATISH KUMAR Vs. KARTAR SINGH

JUDGEMENT

(1.) CM-7338-CII-2020 in CR N0. 2044 of 2020 and CM-7349-CII-2020 in CR No. 2045 of 2020 Applications are ordered. Exemption is granted as prayed for. Annexures P-1 to P-5 are taken on record in CR No. 2044 of 2020.

(2.) Main cases By separate orders dated 10.04.2017, the learned Rent Controller, SBS Nagar, allowed two eviction petitions, viz., Rent Petition Nos.4420 and 4421 of 2013, filed by a landlord under Section 13 (3) (a) (i) of the East Punjab Urban Rent Restriction Act, 1949 (for short, 'the Act of 1949'). The tenants were directed to deliver vacant possession of their rented shops within two months. In appeal, these orders were confirmed by the learned Appellate Authority, SBS Nagar, vide individual orders dated 15.02.2020. Aggrieved thereby, the tenants are in revision under Section 15(5) of the Act of 1949.

(3.) As stated supra, the respondent-landlord is one and the same in both these revisions. He entered appearance on caveat through Mr. Krishan Singh Dadwal, learned counsel.