DIMPLE KAPOOR Vs. SUMAN DAWAR

JUDGEMENT

(1.) Both the petitions lay challenge to the same impugned order dtd. 29/7/2019, hence, the same are being taken up together.

(2.) In the case at hand, eviction petition bearing No. 8/2 of 2006, was allowed by the Rent Controller vide judgment dtd. 22/12/2008. The eviction so ordered was upheld by the 1st Appellate Court. In the revision preferred before the High Court, the original tenant Vereesh Dabar had died, therefore, vide order dtd. 18/11/2009, the legal heirs of the deceased Vereesh Dabar i.e. the present respondents No. 1 to 3 were ordered to be brought on record.

(3.) Subsequent to the disposal of the revision petition, an execution petition bearing No. 6-10 of 2009 was filed before the executing Court. At the time of the filing of the Execution Petition, SLP preferred before the Apex Court against the judgment passed by the High Court in Revision was pending adjudication.