- (1.) The matter has been called out twice but no one is present on behalf of the Respondents. We may also record that on the last date of hearing i.e. 12.01.2015, the matter was called out twice but no one was present on behalf of the Respondents. Leave granted.
(2.) By the impugned order dated 21.01.2014, the High Court granted two months' time to the Respondent to deposit the arrears of rent in terms of order dated 23.09.2013 passed by the Rent Controller, Dera Bassi.
(3.) It is submitted by learned Counsel for the Appellants that in terms of Sec. 13(2)(i) of East Punjab Urban Rent Restriction Act, 1949, the tenant has to deposit the arrears of rent on the first hearing of the application for ejectment after due service.;