Sukhjit Kaur Alias Sukhjeet Kaur vs Jasbir Singh on 25 August, 2022

[Cites 2, Cited by 0]

Punjab-Haryana High Court

Sukhjit Kaur Alias Sukhjeet Kaur vs Jasbir Singh on 25 August, 2022

Bench: Manjari Nehru Kaul

119    IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                                      CR-3414-2022
                                                      Decided on : 25.08.2022

Sukhjit Kaur @ Sukhjeet Kaur                                 ...... Petitioner

                                     Versus

Jasbir Singh                                                 ...... Respondent

CORAM : HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

Present :      Mr. L.S.Lakhanpal, Advocate
               for the petitioner.

                           ****

Manjari Nehru Kaul, J.(Oral)

Instant petition has been filed under Article 227 of the Constitution of India for issuance of directions to the Lower Appellate Court to decide the stay application dated 25.11.2021 filed by the petitioner.

Learned counsel for the petitioner submits that the petitioner filed an appeal alongwith stay application against the ejectment order dated 11.11.2021 passed by Rent Controller, Ludhiana, before the Appellate Authority, Ludhiana on 25.11.2021 wherein notice of motion was issued to the respondent on 29.11.2021. The respondent thereafter filed an application for issuance of directions to the petitioner for deposit of mesne profits @ Rs.30,000/- per month. Learned counsel further submits that both the applications i.e. stay application as well as execution application are still pending before the Appellate Authority and the case is now fixed for 29.08.2022. Therefore, learned counsel restricts his prayer for directions to the Court concerned to decide his application under Section 15(ii) of East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'Act') in a time bound manner as it has been pending since 25.11.2021.

1 of 2 ::: Downloaded on - 30-08-2022 01:43:05 ::: CR-3414-2022 -2- Heard.

The present petition is disposed of with directions to the Court concerned to make earnest efforts to decide the application under Section 15

(ii) of the Act pending before it as expeditiously as possible.





                                               (MANJARI NEHRU KAUL)
                                                       JUDGE
25.08.2022
sonia
             Whether speaking/reasoned:              Yes/No
             Whether reportable :                    Yes/No




                                      2 of 2
                   ::: Downloaded on - 30-08-2022 01:43:06 :::

Unlock Advanced Research with PRISMAI

Punjab-Haryana High Court