SUNIL MAHINDERU Vs. BAIJ NATH AGGARWAL

JUDGEMENT

(1.) Heard.

(2.) Petitioner filed ejectment application under Sec. 13 of East Punjab Urban Rent Restriction Act, 1949 against the respondent on the ground of non-payment of rent and personal bona fide necessity.

(3.) On notice, respondent put in appearance and learned Rent Controller assessed the provisional rent vide order dtd. 11/9/2017, which reads as follows:-