MANJIT SANDHU Vs. RAJAN GROVER

JUDGEMENT

(1.) These are two revision petitions bearing CR-1212-2022 and CR-1486-2023, taken up together, for the convenience of discussion, as the core facts, to be considered in these revision petitions, are by and large the same, relating to the property bearing No. 19-A, Link Road, Jalandhar.

(2.) Firstly, let us take up CR-1486-2023.

(3.) Challenge in the said revision petition is to the orders dtd. 31/5/2019 and 10/7/2019 passed by learned Rent Controller and orders dtd. 10/7/2019 and 25/11/2021 passed by learned Appellate Authority, whereby, the orders of assessment of provisional rent, alteration of the same by the Appellate Authority and the consequential order of eviction passed by the Rent Controller, which further stood affirmed by the Appellate Authority, were passed