MOHAN SINGH Vs. INDERJIT SINGH

JUDGEMENT

(1.) THIS petition is directed against the order of the Rent Controller dated Mach 20, 1984, whereby ex-parte ejectment order, passed against the tenant, dated September 30, 1983 was set aside and at the same time it was further ordered that the possession be restored to the tenant. Dissatisfied with the same the landlord had filed this petition in this Court.

(2.) AS regards setting aside of the ex-parte order no meaningful argument could be raised on behalf of the petitioner and thus the same stands affirmed.

(3.) LEARNED counsel for the petitioner contended that the landlord had taken possession of the premises in dispute on October 30, 1983, in execution of the ex-parte decree and after that the same was rented out to another tenant, who is in occupation at the present, thus, argued the learned counsel, the question of restoration does not arise at this stage till the matter was finally decided. On the other hand learned counsel for the respondent contended that already an application for contempt of the Court is pending against the landlord as, according to him, he had let out the premises inspite of the injunction order issued by the Court.