M.M. Aggarwal, J. - (1.) This is petition filed by Ajit Singh tenant against order of Rent Controller Amritsar dated 16.8.2005 whereby application of the tenant under Sec. 18 -A(4) and (5) of East Punjab Rent Restriction Act, 1949 (for short 'the Act') for permission to leave to defend was dismissed and petition of landlord -respondent Amarjit Singh under Sec. 13 -B of the Act was allowed in respect of shop No. 11, situated on the ground floor of building bearing No. 103, built on Khasra No. 1116, Bhullar Market, Lawrence Road, Amritsar. Ref. Re. C.R. No. 3444 of 2006.
(2.) This is petition filed by Vinod Kumar tenant against order dated 24.5.2006 of Rent Controller Amritsar whereby application of the tenant under Sec. 18 -A(4) and (5) of East Punjab Urban Rent Restriction Act for permission to leave to defend was dismissed and petition of landlord -resident Amarjit Singh under Sec. 13 -B of the Act was allowed in respect of shop No. 10, situated on the ground floor of building bearing No. 103, built on Khasra No. 1116, Bhullar Market, Lawrence Road, Amritsar. Re: CR No. 2393 of 2006.
(3.) This is petition filed by Amarjit Singh landlord against order dated 2nd January, 2006 of Rent Controller, Amritsar whereby application under Sec. 18 -A(4) and (5) of the Act filed by National Insurance Company Ltd. - Respondent No. 1/ tenant was allowed in respect of entire first floor and two rooms and two bath rooms on the second floor and tenant -Insurance Company was given permission to contest.;