SATISH BAHADUR SOUL Vs. SURINDER SINGH @ PAPPU

JUDGEMENT

(1.) For the reasons recorded, the application is allowed. C.R. Nos.4394 of 2006 and 3161 of 2006 are fixed for hearing for today i.e. 30.10.2012.

(2.) These two petitions have been filed against an order of the learned Rent Controller in a petition under Section 13-A of The East Punjab Urban Rent Restriction Act, 1949 filed by Satish Bahadur Soul against Surinder Singh.

(3.) On the last date, I had put to learned counsel for the tenantSurinder Singh on an offer made by learned counsel for the landlord-Satish Bahadur Soul whether he would vacate the premises within any reasonable time since he has been staying there for almost two decades. Today learned counsel for the tenant-Surinder Singh has stated that the aforesaid tenant has already filed a civil suit challenging the identity of the property and also the sale deed of 1947 executed in favour of the father of Satish Bahadur Soul.