R.L. DOGRA Vs. JANKI DASS

JUDGEMENT

(1.) THIS order will dispose of Civil Revision Petitions Nos. 3290, 329 and 3292 of 1982, as the question involved is common in all these cases.

(2.) THE facts giving rise to Civil Revision Petition No. 3290 of 1982, in brief, are that an eviction order was passed against the tenant-petitioner by the Rent Controller on November, 21, 1981. Appeal against the said order was filed on November, 30 1981, within time. However, no certified copy of the order of the Rent Controller was filed with the memorandum of appeal through an uncertified copy thereof was filed therewith. The application for obtaining a certified copy thereof was filed on November, 24, 1981 and the same was ready on March 11, 1982. On December 2, 1981, the learned Appellate Authority passed the following order :

(3.) AFTER hearing the learned counsel for the parties, I find merit in the contentions raised on behalf of the petitioner.