ANAND SHARMA Vs. BHAGAT RAM SACHDEVA

JUDGEMENT

(1.) Petitioner has invoked Sec. 24 (5) of the H.P. Urban Rent Control Act, 1987 (Act in short) against the impugned order passed by learned Rent Controller on 9/8/2018, rejecting the prayer of the petitioner for withdrawal of amount of Rs.34800.00 deposited by him in the Court as arrears of rent.

(2.) Relevant facts are as under: -

(3.) Aggrieved against non-acceptance of his prayer for withdrawing the rent amount so deposited, the petitioner has preferred the instant civil revision. In the instant case, notice was issued to the sole respondent Shri Rajesh Sachdeva, son of landlord Sh. Bhagat Ram Sachdeva, (respondent in application under Sec. 21 of the Act). As per office report, the said respondent has been served, however, none appeared on his behalf.