CHARANJIT SINGH Vs. ALLIED PROPERTIES

JUDGEMENT

(1.) This is tenant's revision petition against the order dated 7.5.2013 of the Appellate Authority whereby during the pendency of appeal against the order of eviction dated 16.4.2013, the prayer for stay of dispossession has been declined. The eviction petition was allowed vide order dated 16.4.2013 by observing as under:-

(2.) Petitioner has filed an appeal against the aforesaid order which is pending before the Appellate Authority. During the pendency of the appeal, appellant has prayed for staying his dispossession from the demised premises which has been declined by the Appellate Authority which reads thus:-

(3.) The aforesaid order is under challenge before this Court. After noticing the facts, this Court passed the following order on 25.10.2013:-