S.N.AGGARWAL,J - (1.) ARUN Kumar Jain, respondent filed an ejectment petition against the petitioner under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (in short Rent Act of 1973) on the ground that the petitioner has ceased to occupy the shop continuously for a period of more than four months with effect from November, 1998 without any sufficient cause. Other grounds of ejectment were also pleaded.
(2.) THE case was contested by the respondent. However, the ejectment petition was accepted by the learned Rent Controller vide impugned order dated 17.1.2005 and an order of eviction was passed against the petitioner.
(3.) THE petitioner filed an appeal against the said judgment. It was dismissed by the learned Appellate Authority vide judgment dated 13.3.2007.;