- (1.) Appellant has filed the appeal challenging the order dated 16.01.2020 passed by the learned Single Judge whereby writ petition filed by the respondent challenging the orders dated 01.02.2019 and 15.03.2019, was allowed.
(2.) Learned counsel for the appellant has submitted that the learned Single Judge has erred in allowing the writ petition filed by the respondent. In-fact, respondent had failed to appear before the Rent Controller despite having knowledge of the pendency of the ejectment proceedings. Hence, learned Tribunal was left with no other alternative but to proceed ex-parte against the respondent.
(3.) Appellant is the landlord and had filed an ejectment petition against the respondent on the ground of personal necessity and non-payment of rent. Ex-parte order was passed against the respondent on 25.10.2017.;