SATWANT SINGH Vs. RAM KUMAR SHARMA

JUDGEMENT

(1.) Present Revision Petition has been filed by the landlord challenging order dtd. 15/10/2012 passed by learned Rent Controller, Jalandhar whereby ejectment application No.10500099/2007 filed by the petitioner/landlord under Sec. 13-B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as "the Act") for ejectment of respondent/tenant from "Shop No.1 situated in abadi village Kingra, Tehsil and district Jalandhar, Bagri Complex, Main Road, Mithapur, Jalandhar" (hereinafter referred to as "the demised shop"), has been dismissed.

(2.) It is inter alia, submitted by learned counsel for the petitioner:

(3.) No other argument is raised on behalf of the petitioner.