SANJAY CHOPRA Vs. VED PARKASH

JUDGEMENT

(1.) EVICTION petition filed by the respondent -landlord against the petitioner -tenant was dismissed by the Rent Controller, Jalandhar vide order dated 07.11.2008, however, on an appeal filed on behalf of the respondent -landlord, eviction of the petitioner was ordered from the demised premises vide judgment and decree dated 14.06.2012 of the Appellate Authority, Jalandhar. The aforesaid order of eviction passed by the Appellate Authority is under challenge in this revision petition at the instance of petitioner -tenant.

(2.) NOTICING the contentions raised on behalf of the parties, this Court passed the following order on 03.05.2013:

(3.) THAT a FIR No. 18, dated 7.4.2010 under Section 419/ 420/ 465/ 471 of IPS New Baradari, Jalandhar, has been registered against the petitioner (tenant) by the respondent (landlord), now both the parties have amicably decided to file a compromise quashing before this Hon'ble Court and the respondent (landlord) shall give statement before this Hon'ble Court for the purpose to quash the above -mentioned FIR, further both the parties will supply the necessary documents to each other to file the above -mentioned petition.