Kewal Kishan Dhuppad vs Seema Sharma
2022 Latest Caselaw 1709 Chatt

                           HIGH COURT OF CHHATTISGARH, BILASPUR
                                                  Order Sheet

                                          W.P.(C) No. 1566 of 2022
                                Kewal Kishan Dhuppad Versus Seema Sharma




30.03.2022           Shri Goutam Khetrapal, counsel for the Petitioner.

                     Heard on admission.

                     Admit.

                     Issue notice to the Respondents on payment of P.F., as per rules.

Learned counsel for the Petitioner would submit that pursuant to the earlier decree

passed by Rent Control Authority, the Petitioner was put into possession, who is the

landlord. Subsequently, the said judgment having been subject of appeal, the Rent Control

Tribunal vide its order dated 17.03.2022 has reversed the finding of the Rent Control

Authority. He would submit further that the Petitioner has taken the possession of the

premises and on the basis of the reversal of the order, if the possession is again

transferred to Respondent it would have adverse effect inasmuch as the order of the

learned Rent Control Tribunal is perverse.

Having considered both the judgment passed by Rent Control Authority as well as

Rent Control Tribunal and also considering the fact that the Petitioner was put into

possession of the suit house, it is directed that the status quo, as it exists today, in respect

of the possession of the property shall be maintained till the next date of hearing.

Call for record of the Court below.

List thereafter.

                                Sd/-                                       Sd/-

                         (Goutam Bhaduri)                           (Sanjay S. Agrawal)
                             Judge                                        Judge
     Nikita