SHABIR HASSAN Vs. AJAY GUPTA

JUDGEMENT

(1.) Challenge in the present revision petition is to order dated 24. 11.2015 passed by learned Appellate Authority, Chandigarh whereby the Appellate Authority accepted the appeal filed by the respondents against the order dtd. 13/5/2015 passed by learned Rent Controller, Chandigarh and ordered the eviction of the petitioners from the demised premises.

(2.) It would be relevant to mention herein that vide order dated 27. 01.2016, dispossession of the petitioners was stayed by Co-ordinate Bench of this Court. Thereafter, vide order dtd. 3/6/2020, Co-ordinate Bench of this Court passed the following order:-

(3.) Thereafter, Division Bench of this Court on 14/12/2023 passed the following order:- Vide order dtd. 3/6/2020 passed by the Single Bench of this Court, the following question of law has been referred to the Division Bench :-