VEENA Vs. ASEEMSOOD

JUDGEMENT

(1.) Case is being taken up for hearing through Video Conferencing due to the outbreak of pandemic Covid-19.

(2.) Challenge in the revision petition under Section 15 (5) of the East Punjab Urban Rent Restriction Act, 1949 is to order dated 07.03.2020 passed by the learned Appellate Authority, Hoshiarpur under the Rent Act dismissing the appeal against order dated 14.02.2017 passed by the Rent Controller, Hoshiarpur ordering the eviction of the petitioner from the demised premises.

(3.) Learned counsel for the petitioner states that the petitioner is an aged widow and her only prayer is for grant of two years' time in order to enable her to make alternative arrangement during this hardship period of Covid-19 pandemic which is prevalent in the country.