MUKAND LAL BAWA Vs. SATWANT SINGH

JUDGEMENT

(1.) CM No. 13870-CII of 2009 CM is allowed subject to all just exceptions. CM No. 13871-CII of 2009 CM is allowed. Annexures P-1 to P-4 are taken on record. CR No. 3366 of 2009(O&M) Despite the fact that the present revision petition has been filed during the vacations showing urgency in the matter yet no one has chosen to argue the case on behalf of the petitioner.

(2.) THIS is landlord's revision petition challenging the impugned order dated 24.4.2009 (Annexure P-4) passed by Sh. Ajaib Singh, Addl. Civil Judge (Sr. Division), Amritsar exercising the powers of Rent Controller Amritsar whereby the respondent-tenant has been granted leave to defend the eviction application filed against him.

(3.) THE eviction of the respondent was sought on the following grounds :