ATELIER AUTOMOBILES Vs. GURJIT SINGH KOHLI

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) This petition has been filed for setting aside order dated 10.11.2020, Annexure P-1, passed by the learned Rent Controller, Patiala, whereby application under Order 7 Rule 11 CPC, filed by the petitioners, for rejection of the rent petition filed by the respondent has been dismissed.

(3.) Brief facts necessary for adjudication of the case are that respondent filed a petition under Section 20 (2) of the Punjab Rent Act, 1995 (for short Rent Act ), seeking ejectment of the present petitioner from the premises in question on the ground of non-payment of rent.