SUBHASH CHANDER AGGARWAL Vs. VISHAL SOOD

JUDGEMENT

(1.) The present petition has been preferred against the impugned order dtd. 10/5/2024, passed by learned District Judge (Appellate Authority), Shimla, H.P., in Civil Miscellaneous Application No. 1755 of 2022 (in Rent Appeal No. 45 of 2022), whereby, application under Sec. 24(3) of the Himachal Pradesh Urban Rent Control Act, 1987 (hereinafter referred to as "the Rent Control Act"), for making further inquiry in the matter, either personally or through the Rent Controller, has been dismissed.

(2.) The premises in the case at hand, are located in a building bearing No. 48 situated at Ward No. 13, Lower Bazar, Shimla. The rented premises comprises of one shop approximately 450 square feet in the ground floor of the aforesaid building and godown/store with approximately same area in the first floor of the aforesaid building.

(3.) The respondents, in the case at hand, had preferred a Rent Petition bearing No. 18-2 of 2016/2011, whereby, eviction of the present petitioners had been sought on the ground of personal bona-fide requirement. The eviction petition so filed had been allowed in favour of the respondents/landlord vide judgment dtd. 17/5/2022. Against the aforesaid, an appropriate appeal had been preferred, which is pending adjudication before the Appellate Authority, Shimla, H.P. It is in the aforesaid pending appeal that an application under Sec. 24(3) read with Sec. 25 of the Himachal Pradesh Rent Control Act, 1987 for making a further inquiry either personally or through the Rent Controller, had been filed by the present petitioners, which, as has already been stated, supra, had been dismissed vide order dtd. 10/5/2024.