DARSHAN SINGH, J. - (1.) This order of mine shall dispose of all the three revision petitions mentioned above as in all the three connected petitions the common questions of law and facts are involved.
(2.) The facts are taken from civil revision No. 1065 of 2014 titled as M/s Hoshnak Rai and Sons v. M/s Aman Enterprises. The petitioner-landlord has filed the petition under Section 13 of Haryana Urban (Control of Rent and Eviction) Act, 1973 (for short 'Rent Act') for ejectment of the respondent-tenant on the ground of arrears of rent, material alteration in the demised premises and personal necessity.
(3.) During the pendency of the petition, respondent-tenant moved an application under Section 8 of the Arbitration & Conciliation Act, 1996 (for short 'Arbitration Act') for referring the matter to the Arbitrator. The said application was contested by the present petition. However, the learned Rent Controller, Faridabad vide impugned order dated 12.12.2012 has allowed the said application. Hence these revision petitions.;