Punjab-Haryana High Court
Vinay Kashyap vs Bhupinder Singh And Others on 23 October, 2024
Author: Vikas Bahl
Bench: Vikas Bahl
Neutral Citation No:=2024:PHHC:139304
CR-1243-2023 [1]
207
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR-1243-2023
Date of decision: 23.10.2024
Vinay Kashyap ...Petitioner
Versus
Bhupinder Singh and others ...Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr. L.S. Sidhu, Advocate for the petitioner.
Mr. B.B. Bagga, Advocate for respondent No.1.
****
VIKAS BAHL, J. (ORAL)
1. This is a revision petition filed under Article 227 of the
Constitution of India for setting aside the order dated 24.08.2022 passed by
the Rent Controller, Samrala, District Ludhiana whereby an application
filed by the petitioner under Section 31 of the Punjab Relief of Indebtedness
Act, 1934 has been dismissed.
2. During the course of arguments, it has been pointed out by
learned counsel for the petitioner as well as counsel for respondent No.1
that vide detailed order dated 24.08.2022, an eviction order was passed
against the petitioner and against the said order, a rent appeal has been filed
and the same is pending. It is further pointed out that the impugned order
dated 24.08.2022 had been passed on the same day by the same Court as the
eviction order and the effect of the said impugned order had been
considered by the Rent Controller in the detailed judgment dated
1 of 2
Neutral Citation No:=2024:PHHC:139304
CR-1243-2023 [2]
24.08.2022 under issue No.1(A). It is submitted that in the said
circumstances, the present revision petition be disposed of with liberty to
the petitioner to raise an additional ground of challenge in the grounds of
appeal with respect to the impugned order dated 24.08.2022, if already not
raised, and the said aspect be considered by the First Appellate Authority at
the time of finally deciding the rent appeal.
3. Keeping in view the abovesaid facts and circumstances, the
present revision petition is disposed of with liberty to the petitioner to
amend the grounds of appeal before the Appellate Authority so as to lay
specific challenge to the order dated 24.08.2022 (Annexure P-12), which
has been impugned in the present case, by making a specific ground
regarding the same as the said order had been passed in the same
proceedings in which a detailed judgment dated 24.08.2022 had been passed
ordering the eviction of the petitioner from the premises in question and in
case, such an amendment is sought, the same would be allowed and the said
aspect would be considered along with the other grounds by the First
Appellate Authority at the time of finally deciding the rent appeal.
4. It is made clear that this Court has not opined on the merits of
the controversy and it would be open to both the parties to raise all the pleas
available to them, in accordance with law, in the main rent appeal.
5. All the pending miscellaneous applications, if any, shall stand
disposed of in view of the abovesaid order.
23.10.2024 (VIKAS BAHL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
2 of 2
