VIVEK KUMAR SHARMA Vs. ACHAL JANDEV

JUDGEMENT

(1.) By way of this petition filed under Article 227 of the Constitution of India, petitioner has challenged order dated 13.09.2018, passed in CMA No. 204/6 of 2018, titled as Sh. Vivek Sharma vs. Achal Jandev, passed by learned Rent Controller-II, Solan, vide which, learned Rent Controller has rejected the request of the petitioner/ applicant/tenant to deposit the rent.

(2.) Brief facts necessary for adjudication of the present petition are that a rent petition, i.e. Rent Petition No. 20/2 of 2014 was filed by respondent Achal Jandev against the present petitioner under Section 14 of the H.P. Urban Rent Control Act, 1987, which was allowed by learned Rent Controller vide order dated 17.07.2018 in the following terms:-

(3.) Petitioner herein filed an application learned Rent Controller for permission to deposit the rent on r before 30.08.2018. It was mentioned in the application that the Court of learned Rent Controller had allowed the rent petition partly by directing the tenant to deposit a sum of 89,382/- by mentioning that amount which has been paid by the tenant during the pendency of the petition be adjusted. It was further mentioned in the application that in terms of order passed by learned Rent Controller, the tenant was liable to deposit an amount of 13,500/- which was being deposited vide demand draft No. 730921, dated 31.07.2018 drawn at Corporation Bank, payable at Solan, in the Court of learned Rent Controller.