PARVEEN KUMARI Vs. HARBALAS KAUL

JUDGEMENT

(1.) Eviction of the petitioner was ordered by the Rent Controller, Jalandhar vide order dated 11.9.2012 in a petition filed by the respondent-landlord under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949 (for short, the Act ). The petitioner filed the instant revision petition, challenging the aforesaid order of eviction.

(2.) On 19.12.2012, after noticing the contentions raised on behalf of the petitioner, this Court passed the following order.

(3.) However, the petitioner failed to serve the respondent. Thus, following order was passed on 17.1.2013:-