WPMS/2624/2023
2023 Latest Caselaw 2757 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPMS No. 2624 of 2023
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Nikhil Singhal, Advocate, for the petitioner.

This Writ Petition has been preferred by the tenant as against the concurrent judgments rendered in the proceedings under Section 15 of the Provincial Small Cause Courts Act.

The issue which requires consideration is, as to whether the society in question can be brought within an ambit of exemption clause of Act No. 13 of 1972.

Issue notices to the respondent. Steps to serve respondent would be taken by the petitioner within a week from today.

Till the next date of listing, the eviction of the petitioner would be kept in abeyance, subject to the condition that the petitioner deposits the entire decreetal amount within a period of three weeks from today, and continues to remit the rent @ Rs.300/- thereafter, which would be ensured to be paid by 10th of each month.

The amount, if any, deposited by the petitioner would be adjusted as against the decreetal amount directed to be deposited.

(Sharad Kumar Sharma, J.) Dated 19.09.2023 Shiv