HAR BHAGWAN @ BHAGWAN DASS Vs. DEVINDER KUMAR GOGIA

JUDGEMENT

(1.) This is tenant's revision petition challenging the impugned judgment of the Appellate Authority whereby his eviction has been ordered from the demised premises on the ground of personal necessity of the respondent-landlord.

(2.) The revision petition was admitted vide order dated 29.07.2010 and dispossession of the petitioner was stayed from the demised premises.

(3.) The respondent-landlord filed civil miscellaneous application No.12857-CII of 2011 seeking vacation of the aforesaid ex-parte stay order. Notice of this application was given to the counsel for the petitioner vide order dated 17th May, 2011. On 8th July, 2011, one Mr. Munish Soni, Advocate appeared on behalf of the non-applicant-petitioner and had sought time to file reply to the application for vacation of exparte stay order. Thereafter, on 12th Oct., 2011, counsel for the petitioner had stated that since the petitioner has died, time be granted to bring on record the legal representatives, if any.