GIRDHARI LAL Vs. BALJIT SINGH

JUDGEMENT

(1.) THIS is a rent revision and has been directed against the judgment dated 15.3.2001 passed by the Appellate Authority under the East Punjab Urban Rent Restriction Act (Act No. 3 of 1949) filed by Girdhari Lal whereby the learned Appellate Authority affirmed the order of the learned Rent Controller dated 18.12.1999 and order the ejectment of Girdhari Lal from the demised premises.

(2.) IT may be mentioned here that this civil revision was earlier disposed of by this Curt vide order dated 20.11.2001 and the same was dismissed by holding that the tenant be granted one-month-time to vacate the demised premises. At that stage the learned counsel appearing on behalf of the tenant did not co- operate with the Court and as the opposite counsel was insisting for the disposal of the revision, therefore, the same was rejected.

(3.) IN pursuance of the directions of the Hon'ble Supreme Court I am disposing of this civil revision after hearing the learned counsel for the parties who addressed argument at some length.