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Jai Prakash Pardia vs Prabhu Lal Chowra

Patna High Court · Decided on 10 August 1999 · Citation: (1999) 3 BLJR 2421

HON’BLE JUDGES
M.Y. Eqbal, J
ACTS & SECTIONS REFERRED
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 15
RESULT
Allowed
CASE NUMBER
C.R. No. 418 of 1998, (R)
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Judgment

4 paragraphs · 178 words

M.Y. Eqbal, J.—Heard Mrs. Indrani Sen Choudhary, learned Counsel appearing for the petitioner. No one appears on behalf of the O.P. inspite of service of notice.

2.

This revision is directed against the order dated 12-8-98 passed by the Court below under the provisions of Section 15 of the Bihar Building (Lease, Rent and Eviction) Control Act, directing the defendant/tenant to deposit the arrears of rent since from the date of institution of the suit.

3.

The grievance of the petitioner is that the rent is due since July 1996 to May 1998, although suit was filed in 1997. Having regard to the aforesaid facts and also in view of the law settled by this Court, the Court below ought to have direct the defendant to deposit the arrears of rent since July 1996.

4.

In that view of the matter, this application is allowed and impugned order dated 12-8-98 is modified to the extent that the defendant shall deposit all arrears of rent from July 1996 within 15 days from the next date fixed in the suit.