SURINDER KUMAR Vs. RAJAN DIWAN

JUDGEMENT

(1.) This order shall dispose of CMP No. 2168/2018 filed by the tenant for staying the operation of the judgment passed by learned Appellate Authority dtd. 17/11/2017, whereby it set aside the order passed by learned Rent Controller, on 30/7/2016 and CMP No. 7352/2018 for placing on record two rent agreements. The parties shall be referred to as the landlord and tenant.

(2.) The landlord filed an eviction petition against the tenant seeking his eviction from shop No.3, in the basement of Hotel Dhauladhar View, Dharamshala, District Kangra, H.P.

(3.) It is not in dispute that the eviction petition filed by the landlord was though dismissed by the learned Rent Controller, but said order was set aside by the learned Appellate Authority, constraining the tenant to file the instant revision petition.