Punjab-Haryana High Court
Bharat Rajak vs Balbir Singh on 18 November, 2011
Author: A.N.Jindal
Bench: A.N.Jindal
CR No. 7091 of 2011 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No. 7091 of 2011
Date of Decision: 18.11.2011
Bharat Rajak ...Petitioner
Vs.
Balbir Singh .....Respondent
BEFORE: HON'BLE MR.JUSTICE A.N.JINDAL
Present: Mr.J.S.Thind, Advocate,
for the petitioner.
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A.N.Jindal, J.
Respondent filed ejectment petition against the petitioner. Trial court vide order dated 15.11.2004 had ordered the ejectment of the petitioner on the basis of non-payment of rent. The appeal against the said order of ejectment has also been dismissed on 13.10.2010 by Appellate Authority, Ludhiana. Respondent filed execution before the Rent Controller, Ludhiana against which the petitioner had filed objection petition stating that he had already made the payment of rent. Actual question that "whether the petitioner (herein the respondent) was in arrears of rent" has already CR No. 7091 of 2011 2 been settled."
Now no obstacle remains behind in issuing the warrant of possession.
No grounds to interfere.
Dismissed in limine.
(A.N.Jindal) 18.11.2011 Judge rp