AMARJIT SINGH Vs. SALWINDER SINGH

JUDGEMENT

(1.) By way of present revision petition challenge has been laid to an order dtd. 30/8/2022 passed by the Rent Authority (NRI Cases), Jalandhar, whereby, prayer for leave to contest made by the petitionertenant has been declined and simultaneously order of eviction has been passed directing him to vacant the premises in question within a period of three months.

(2.) Brief facts of the case are that a petition under Sec. 24 of the Punjab Rent Act, 1995 (hereinafter referred to as 'the Act') was filed at the instance of respondent/landlord seeking ejectment of petitioner-tenant from the tenanted premises i.e. shop/property being part of House No.357, Dashmesh Nagar, Hoshiarpur Road, Rama Mandi, Tehsil and District Jalandhar.

(3.) On notice, an application for leave to contest was filed at the instance of petitioner-tenant. It is the said application, which has been dismissed by the learned Rent Authority (NRI Cases), Jalandhar, by passing the impugned order dtd. 30/8/2022, which has now been challenged by way of present revision petition.