Sh. B.M. Joshi S/O Pt. Jai Dutt vs Sh. C.K. Baljees on 22 July, 2016

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Himachal Pradesh High Court

Sh. B.M. Joshi S/O Pt. Jai Dutt vs Sh. C.K. Baljees on 22 July, 2016

Bench: P.S. Rana

          IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                                Civil Revision No. 104 of 2016
                                                 Date of Order 22.7.2016
    ________________________________________________________________




                                                                           .

    Sh. B.M. Joshi S/o Pt. Jai Dutt                                      ....Revisionist

                                                Versus





    Sh. C.K. Baljees, S/o late Sh. C. Baljee                       ....Non-revisionist.
    ________________________________________________________________

    Coram




                                                 of
    The Hon'ble Mr. Justice P.S. Rana, J.

Whether approved for reporting?1 Yes. ________________________________________________________________ rt For revisionist: Mr. Balwant Kukreja, Advocate.

For Non-revisionist: Mr Ajay Sr. Advocate with Mr. Dheeraj K. Vashishat, Advocate.

________________________________________________________________ P.S. Rana, Judge.

Consent Order: Revision petition filed under Section 24 (5) of H.P. Urban Rent Control Act 1987 against the order dated 3.3.2016 passed by learned Rent Controller (3) Shimla in RBT No.14/2 of 2015/11 title C.K. Baljees vs. B.M. Joshi. Notice. At this stage Mr. Dheeraj K. Vashishat Advocate appears and waives service of notice on behalf of the non-revisionist. With the consent of parties following order passed. (1) Sh. B.M. Joshi tenant will examine 1 Whether Reporters of Local Papers may be allowed to see the judgment? Yes.

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himself and expert witness along with expert report on 5.9.2016.

Landlord will not object tendering of expert report on that date. (2) Witness will be produced by tenant at his own responsibility and no .

further date will be given by learned Rent Controller to the tenant to lead oral as well as documentary evidence of the tenant. (3) Parties are directed to appear before learned Rent Controller on 5.8.2016.

(4) Order passed by learned Rent Controller dated 3.3.2016 is modified to this extent only. Certified copy of order be sent to of learned Rent Controller for compliance. Civil Revision No. 104 of 2016 is disposed of with the consent of parties.

rt No order as to costs. Pending applications also disposed of.

(P.S.Rana) Judge.

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