Punjab-Haryana High Court
Anil Jain And Another vs The Punjab Institute Of Co-Operative ... on 2 March, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No. 1142 of 2010
Date of decision : 2.3.2010
Anil Jain and another
Petitioners
Versus
The Punjab Institute of Co-operative Training Ltd.
Respondent
CORAM : HON'BLE MR. JUSTICE S. D. ANAND
Present: Mr. Sharan Sethi, Advocate for the petitioner
S. D. ANAND, J.
Learned counsel for the petitioners states that the interest of justice would be served and petitioners would be content if an order with regard to time-bound disposal of the relevant rent proceedings is granted by this Court.
It is apparent from a perusal of the petition itself that the ejectment petition had been filed on 10.8.2009. The written statement already stands filed on 15.11.2009. The matter is presently fixed for 4.3.2010 for assessment of the rent etc. This Court would hope and trust that the learned Rent Controller would deal with the matter with the expedition required in a matter where a plea of vacation has been raised on the basis of personal necessity.
Disposed of accordingly.
March 02, 2010 (S. D. ANAND) Pka JUDGE