HARJEET SINGH Vs. DEVINDER KISHORE BANSAL

JUDGEMENT

(1.) This revision is directed against the order dated 15.10.2012 passed by learned Rent Controller-I at Nahan in Execution Petition No.14/10 of 2011.

(2.) The controversy involved in the petition is very short. The relevant part of the impugned order is as follows:-

(3.) The perusal of impugned order reveals that ejec tment order on the grounds of arrears of rent was passed on 27.5.2011. The amount was deposited on 27.6.2011. The challan was passed on 25.6.2011 but amount could be deposited in the bank on 27.6.2011 as 26.6.2011 was Sunday.