BALWINDER SINGH Vs. SARWAN KUMAR

JUDGEMENT

(1.) By this petition, the petitioner challenges the order passed by the learned Appellate Authority (under the East Punjab Urban Rent Restriction Act, 1949), dated 11.5.2018, by which the appeal of the petitioner against the order of the learned Rent Controller dated 5.3.2015 (copy Annexure P-3), has been dismissed.

(2.) When the petition first came up for effective hearing on 18. 7.2018, the following order had been passed:-

(3.) Today, Mr.Pandit, learned counsel for the petitioner, could not deny that Rs.50,000/- as had been ordered to be deposited by this Court, had not been deposited by the petitioner. He further submits that despite his best efforts, the petitioner is not answering his phone calls.