SHRI YASEEN Vs. MOHD. GULZAR

JUDGEMENT

(1.) Instant petition has been filed against impugned order dated 18.3.2017 passed by learned Appellate Authority (Additional District Judge, Shimla) camp at Rohru under Section 24(2) of H.P. Urban Rent Control Act (herein after referred to as the Act in short) in CMP No. 22-R/6 of 2017 in appeal registered as F No. 6/2017, whereby learned Appellate Authority after distinguishing judgment of this Court passed in Hans Raj Khimta Vs. Smt. Kanwaljeet Kaur alias Sardami Babli, (2016) 1 LatestHLJ 303, has stayed operation of order passed by Rent Controller, assailed in the appeal.

(2.) I have heard learned counsel for the parties and gone through the record.

(3.) Petitioner-Landlord had filed an eviction petition against respondent-tenant on the grounds of arrears of rent as well as bonafide requirement for personal use. Learned Rent Controller had passed eviction order against respondent-tenant on both grounds with further direction to respondent-tenant to deposit arrears of rent in the sum of '1, 79, 523/- within a period of 30 days from the date of order i.e. 9.12.2016.