Punjab-Haryana High Court
Raminder Kaur vs Kulwant Kaur & Ors on 9 October, 2015
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.6728 of 2015
Date of decision: 09.10.2015
Raminder Kaur
... Petitioner
Versus
Kulwant Kaur and others
... Respondents
CORAM: HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Rahul Rampal, Advocate, for the petitioner.
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1. Whether reporters of local papers may be allowed to
see the judgment?
2. To be referred to the reporters or not?
3. Whether the judgment should be reported in the
digest?
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ARUN PALLI J. (Oral)
Vide this petition under Article 227 of the Constitution of India, a direction is being prayed for to the Rent Controller, Ludhiana, to decide the eviction petition preferred by the petitioner, RA No.126 of 2011 titled 'Raminder Kaur v. Kulwant Kaur', within a specified time.
It is maintained that the eviction petition is pending for over four years and is still at the stage of recording of the petitioner's evidence.
As the Rent Controller is already ceased of the matter as a whole, which is now fixed for 16.11.2015, it would be appropriate if the petitioner first moves the same court and pray for expeditious disposal of her petition, in the first instance.
Disposed of.
( Arun Palli )
October 9, 2015
Rajan Judge
RAJAN
2015.10.13 10:34
I attest to the accuracy and
integrity of this document
Chandigarh