- (1.) Learned counsel for the petitioner submits that arrears of rent/mesne profits as per order dated 27.11.2014 has not been paid by the petitioner. He further submits that petitioner seeks the decision of this revision petition on merits and does not want to withdraw the same. On 27.11.2014, following order was passed in this revision petition:-- "After arguing for some time, learned counsel for the petitioner submits that he does not intend to press this petition on merits and seeks reasonable time to vacate the premises and to find alternate accommodation. On this limited ground, notice of motion for 18.12.2014. Dasti as well. Till then, the execution of the ejectment order passed by the Rent Controller, if not already executed, shall remain stayed subject to the conditions that petitioner will pay/deposit the entire arrears of rent/mesne profits upto 30th November, 2014 within two weeks and pay the rent/mesne profits for the next month on or before 7th day of December, 2014."
(2.) As the revision petitioner wants the decision of the revision petition on merits, I have heard learned counsel for the parties and perused the paper book with their assistance.
(3.) Respondent-landlord Gurdarshan Singh filed petition under Section 13-B of East Punjab Urban Rent Restriction' Act, 1949 seeking ejectment of the petitioner from the demised premises situated near Rabji Di Kothi, Nai Abadi, Khanna for his personal bona fide necessity.;