SHANTI DEVI Vs. RAM KUMAR

JUDGEMENT

(1.) THE present civil revision has been preferred by the landlady against the order of the Rent Controller staying the ejectment petition filed by her pending a civil suit regarding determination of ownership.

(2.) THE landlady filed the ejectment petition on various grounds including the one of sub-letting by respondent No. 1 to respondents No. 2 and 3.

(3.) THE impugned order, in my considered view, cannot be sustained.