RAKESH KUMAR GARG,J. - (1.) CM No. 21819-20-CII of 2011 Civil Misc. applications are allowed subject to just exceptions. Civil Revision No. 5383 of 2011 This is tenant's revision petition challenging the impugned order dated 11.08.2011.
(2.) Briefly stated the respondent-landlord filed an application for ejectment of the petitioner and respondent No.2 and 3 from the demised premises under Section 13-B of the East Punjab Urban Rent Restriction Act, as extended to Chandigarh.
(3.) Petitioner was served on 18.01.2011. A joint application was filed for grant of leave to defend by the petitioner as well as respondent No.2 and 3 on 29.01.2010. This application on behalf of petitioner was filed by respondent No.3 on the basis of special power of attorney dated 07.03.2009 allegedly executed by petitioner in his favour. However, the respondent-landlord filed an application seeking to strike off the defence of the petitioner as the power of attorney executed on her behalf in favour of Amar Manchanda, respondent No.3 was not legally valid.;