VISHAL SAREES AND DRESSES Vs. MANINDER KAUR

JUDGEMENT

(1.) This order shall dispose of 11 civil revision petitions filed by the tenants of same landlords. Learned counsel representing the parties are ad idem that these petitions can be disposed of by a common judgment.

(2.) The petitioners in the various petitions have been ordered to be evicted by the Rent Controller as well as the appellate authority. Their eviction has been ordered on the ground that the landlords require the premises for their bonafide requirement.

(3.) Heard the learned senior counsel representing the respective parties and with their able assistance perused the judgments as well as the record of the courts below.