Augustine George Masih, J. - (1.) (Oral) - CM-601-CII-2016 Prayer in this application for preponing of the main case which is listed for hearing on 01.03.2016 on the ground that the execution proceedings have been initiated and notice has been issued to the applicant-petitioner.
(2.) For the reasons mentioned in the application, the same is allowed. Hearing of the main case is preponed for today and the same is taken on board. CR-8020-2015
(3.) Challenge in this revision petition is to the order dated 21.04.2015 passed by the Rent Controller, Moga, whereby, the ejectment petition preferred under Section 13 of the East Punjab Rent Restriction Act, 1949 by the respondent-landlord was allowed, appeal against which preferred by the petitioner-tenant has been dismissed by the Appellate Authority, Moga on 19.09.2015.;