M/S. BHARAT TEXTILE MILLS Vs. BALBIR SINGH

JUDGEMENT

(1.) THIS is tenant's revision petition against the order dated 22.2.2013 of Rent Controller rejecting its prayer to grant leave to defend, sought by him in a petition filed on behalf of the landlord under Section 13 -B of the East Punjab Urban Rent Restriction Act, 1949 (for short the "Rent Act"). On 3.4.2013, after considering the arguments raised on behalf of the petitioner -tenant, this Court passed the following order:

(2.) THUS , the only point which survives in this revision petition is "whether ejectment of the tenant is automatic once leave to defend is rejected -