SANDEEP SINGH SEKHON Vs. HARBANS SINGH SANDHU

JUDGEMENT

(1.) Petitioners/tenants being aggrieved by order dtd. 4/8/2022 passed by the Court of Rent Controller-cum-Civil Judge (Junior Division), Ludhiana, whereby the petitioners were proceeded against ex-parte and order dtd. 6/3/2023, whereby an application filed by the petitioners for setting aside aforesaid ex-parte order dtd. 4/8/2022 has been dismissed in rent petition having CIS No.RP/350/2022 titled Harbans Singh Sandhu vs. Sandeep Singh Sekhon and Others, have filed the present petition.

(2.) The brief facts of the case are that respondent/landlord filed eviction petition against the petitioners with regard to property bearing UID No.PT-1206-115531 popularly known as Hotel Mini Holland, Mullanpur Dakha (Ludhiana) under Sec. 24 (l)(c) of the Punjab Rent Act, 1995 as amended by Act of 2014 (in short Rent Act), on the grounds that:-

(3.) The notice of the eviction petition was issued to the petitioners/tenants for 4/8/2022 as per the provisions of Rent Act, with direction to petitioners to file an application for leave to defend within a period of 15 days of service of notice. Petitioners failed to appear in the Court within the aforesaid statutory period and were proceeded against ex-parte on 4/8/2022. Thereafter, the petitioners filed an application on 1/9/2022 seeking setting aside of ex-parte proceedings. The said application was contested by respondent and the Rent Controller dismissed the said application vide order dtd. 6/3/2023. The petitioners being aggrieved by orders dtd. 4/8/2022 and 6/3/2023 have filed the present petition.