Himachal Pradesh High Court
Jagdish Singh Pathania vs Parshottam Kumar on 10 March, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
Civil Revision No. 83 of 2022 with
.
Civil Revision No. 84 of 2022
Date of decision: 10th March, 2023
Civil Revision Nos. 83 of 2022 & 84 of 2022
Jagdish Singh Pathania
...Petitioner(s)
Versus
Parshottam Kumar
...Respondent(s).
Coram
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting? Yes
For the Petitioner(s): Mr. Nitin Thakur, Advocate.
For the Respondent: Ms. Rekha Mahajan and
Mr.Ashotam Mahajan, Advocates.
Vivek Singh Thakur, Judge.
JUDGMENT
These Civil Revision Petitions, arising out of the same rent petition, bearing Rent Case No. 05 of 2017 titled Parshotam Kumar vs, Jagdish Singh Pathania filed under H.P. Urban Rent Control Act, ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...2...
1987 (in short' H.P. Rent Control Act) and for involvement of common question of facts and law to .
be appreciated for adjudication of these petitions, are being decided by this common order.
2 Petitioner herein is tenant, whereas respondent is landlord. For convenience, hereinafter, they shall be referred as per their status in rent petition i.e. petitioner as tenant and respondent as landlord.
3 Landlord has filed above referred rent petition for eviction of tenant from Shop No. 1153 situated in Main Bazar, Nurpur, on the grounds of arrears of rent and personal use as daughter of landlord intends to start practice as lawyer with averments that said shop was rented to tenant for non-residential purpose at the rate of Rs.500/- per month w.e.f. 1.3.1988 and its rent was increased and is at the rate of Rs.2200/- per month w.e.f. 1.4.2015 and since April, 2016 no rent has been paid.
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4 Tenant contested the petition on the ground of maintainability, locus standi and estoppal .
and denied the letting out of premises at the rate of Rs.500/- per month but with submissions that it was let out at the rate of Rs.475/- per month and increase of rent to Rs.2200/- w.e.f. 1.4.2015 or arrears of rent were denied with further submissions that tenant was regularly paying rent to landlord and landlord after receiving rent used to interfere in day-to-day affairs compelling the tenant to file suit against landlord for restraining him from interfering in peaceful possession of tenant over the shop. Further that tenant was paying rent through Money Orders after filing of suit but landlord intentionally did not receive the same since April, 2016 and lastly that tenant was having no other source of income whereas landlord was having 8 shops within Municipal Area Nurpur and three shops are available with him being vacant.
5 Issues in rent petition were framed by Rent Controller on 31.5.2019. At that stage, on 8.9.2020, ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...4...
landlord moved an application under Section 151 CPC for assessment of arrears of rent along with interest .
and cost in consonance with law laid down by Supreme Court in Rakesh Wadhawan vs. M/s Jagdamba Industrial Corporation reported in 2002(1) RCR 514, w.e.f. April, 2016 till upto date.
6 The application was opposed on the ground that tenant was regularly paying the rent but landlord did not receive it with intention to make a ground for eviction and law cited in application was not applicable in present case having no concern with present case.
7 Landlord in rent petition had claimed rent at the rate of Rs.500/- with increase to Rs.2200/-
since 1.4.2015 whereas tenant had claimed rate of rent at Rs.475/- per month since beginning with no increase at any point of time.
8 Rent Controller, vide order dated 1.10.2020, relying upon pronouncement of Supreme Court in Rakesh Wadhawan's case and taking into ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...5...
consideration rate of rent as admitted by tenant at the rate of Rs.475/- per month along with interest at .
the rate of 12% per annum, calculated the arrears as Rs.32,703.75 and by adding the cost assessed at the rate of Rs.2000/-, directed the tenant to deposit the same on or before next date of hearing to avoid eviction on account of non-payment of arrears of rent. Next date in the case was fixed as 29.10.2020 for payment of provisional rent arrears along with interest and cost and for further proceedings.
9 Aforesaid order dated 1.10.2020 was assailed by tenant by filing Rent Appeal No.03- N/XIV/2020 which was dismissed by Appellate Authority-II, Kangra at Dharamshala vide judgment dated 9.4.2021 on the ground that in view of judgment of Supreme Court in Rakesh Wadhawan's case, Rent Controller was obliged and duty bound to fix 'provisional rent' and he has calculated the provisional rent, on the basis of rate of rent of shop admitted by tenant in its reply/written ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...6...
statement, exercising the inherent power in consonance with provisions of HP Urban Rent Control .
Act and Rules made thereunder (in short H.P. Rent Control Act and HP Rent Rules). Appellate Authority had also returned findings that as the impugned order dated 1.10.2020 was not determining the rights of parties finally but had fixed provisional rent subject to final decision of rent petition therefore, appeal against the said interlocutory order passed by Rent Controller was not maintainable before the Appellate Authority. The appeal was dismissed directing the parties to appear before Rent Controller-I, Nurpur on 29.4.2021.
10 Petitioner, by preferring Civil Revision Petition No. 83 of 2022, has assailed aforesaid order dated 1.10.2020 passed by Rent Controller and judgment dated 9.4.2021 passed by Appellate Authority.
11 On 29.4.2021 parties put in appearance before Rent Controller through counsel. On that day, ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...7...
landlord moved an application for passing eviction order against tenant due to non-payment of arrears .
of rent assessed by Rent Controller vide order dated 1.10.2020 with averments that after assessing the arrears of interim rent, Rent Controller had fixed the 'next date' 29.10.2020 for making payment and as such, this date was to be treated 'first date of hearing' on which entire payment of arrears of rent, calculated provisionally by Rent Controller, was to be made. But tenant did not tender the rent but sought time on the ground that an appeal had been preferred against the said order, however, neither any arrears of rent were tendered at any point of time nor any stay order was obtained from Appellate Authority and therefore, it was claimed that due to non-payment of arrears of rent, in view of ratio of law laid down in the case of Rakesh Wadhawan by Supreme Court, eviction of tenant shall follow.
12 Aforesaid application was contested by tenant on the ground that he did not have an ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...8...
opportunity to tender the rent as case file had been requisitioned by Appellate Authority for adjudicating .
the appeal preferred by tenant.
13 Rent Controller allowed the application and ordered the eviction of tenant on the ground of non-
payment of interim rent as assessed by Rent Controller vide order dated 1.10.2020 with observation that perusal of record depicted that tenant never made any endeavour to deposit the arrears of rent with Rent Controller as provided in H.P. Rent Act and further that requisition of case file by Appellate Authority did not preclude the tenant from depositing the arrears of rent with Rent Controller particularly when there was no stay against order dated 1.10.2020 by Appellate Authority and amount was not tendered even after dismissal of appeal.
14 In addition, for adjudication of other grounds, set up in eviction petition, further proceedings of case were ordered to be continued ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...9...
and case was fixed for landlord's evidence on 22.7.2021.
.
15 The aforesaid order dated 29.4.2021 was assailed by tenant before Appellate Authority-II, Kangra at Dharamshala by filing Rent Appeal No. 02- N/XIV/2022.
16 Appellate Authority by placing reliance on Rakesh Wadhawan's case and Hans Raj Khimta vs. Kanwaljeet Kaur alias Sardarni Babli, reported in 2016(1) RCR 0447 dismissed the appeal preferred by tenant on 30.4.2022.
17 In Civil Revision No. 84 of 2022 tenant has assailed aforesaid order dated 29.4.2021 passed by Rent Controller and 30.4.2022 passed by Appellate Authority whereby order dated 29.4.2021 passed by Rent Controller has been affirmed.
18 Learned counsel for petitioner has submitted that judgment in Rakesh Wadhawan's case has been passed by a two Judges Bench without taking into consideration judgment of Supreme Court ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...10...
passed by three Judges in Madan Mohan vs. Krishan Kumar Sood reported in 1994 Suppl. (1) .
SCC 437 which lays down correct interpretation of Section 14(2)(i) of H.P. Urban Rent Control Act that there are only two eventualities in case of arrears of rent which are as under:-
"i. on the first day tenant on his own makes a tender of entire amount due (arrears+interest+costs) then case would be over.
ii. if not then there would be an adjudication and upon adjudication in case Rent Controller decides in favour of Landlord and orders eviction then Tenant gets 30 days time to deposit."
19 It has been further contended on behalf of petitioner that there is no provision for assessment of interim rent in H.P. Rent Control Act, and that inquiry/adjudication means completion of trial after taking evidence and also that Supreme Court in Madan Mohan's case has held that tenant shall get 30 days time after adjudication and in present case, ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...11...
there is no adjudication at all and, therefore, by referring Central Board of Dawoodi Bohra .
Community and another vs. State of Maharashtra and another reported in (2005)2 SCC 673 and National Insurance Company Ltd.
Vs. Pranay Sethi and others reported in (2017)16 SCC 680, it has been contended that judgment passed in Rakesh Wadhawan's case is per-curium for having been passed without considering the judgment in Madan Mohan's case.
20 It has been contended on behalf of petitioner that order dated 1.10.2020 and subsequent orders passed in pursuance thereto, including orders passed by Appellate Authority are against law as well as basic principles and provisions of H.P. Rent Control Act as calculations of interim/provisional arrears of rent is completely unknown to law especially H.P. Rent Control Act; and calculations/assessment of arrears of interim rent in an application under Section 151 CPC, without calling ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...12...
the parties to lead evidence, is bad in law. Further that Rent Controller has travelled beyond the scope .
of Act, ignoring the provisions of Indian Evidence Act, in passing an order without any evidence in support of claim of landlord and, therefore, it has been contended that eviction order of tenant on the ground of non-deposit of interim rent is not permissible under H.P. Rent Control Act and, thus, liable to be set aside.
21 Learned counsel for respondent submits that in Rakesh Wadhawan's judgment Supreme Court has interpreted the provisions of Section 13(2)
(i) of East Punjab Urban Rent Restrictions Act 1949 (in short "East Punjab Act") which is pari-materia to the provisions of Section 14(2)(i) of the H.P. Rent Control Act and thus, law laid down in said judgment is applicable in present case also; and in view of conclusion arrived at in that judgment, application filed by landlord for determining the provisional/interim arrears of rent is maintainable and ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...13...
further that Rent Controller has determined the arrears of rent on the basis of admitted facts and rate .
of rent as claimed by tenant in its reply/written statement and, therefore, there was no necessity to call the parties to lead evidence for determining the rate of rent for calculating temporary/interim arrears of rent. It has been submitted that 'date of first hearing' for tendering the amount in present case is 29.10.2020 which was the date fixed by Rent Controller for payment of provisional rent arrears along with interest and cost after determining the same vide order dated 1.10.2020 and as tenant has failed to deposit the interim/provisional arrears of rent, in terms of judgment in Rakesh Wadhawan's case, he is liable to be evicted for non-deposit/non-
payment of arrears of rent as ordered by Court particularly when there was no stay against order dated 1.10.2020 by Appellate Authority or any other competent Court of law.
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22 Learned counsel for the respondent has submitted that Coordinate Benches of this High Court .
in Satish Kumar and another vs. jagat Ram reported in 2020(a) RCR 0442 (HP); and Bharat Sanchar Nigam Ltd. vs.Vinod Lakhan Pal 2015(4) ILR(HP) 652, have held that the statutory period of thirty days, within which the liability of rent as determined against the tenant is enjoined to be defrayable to the landlord by the legally permissible mode, is neither extendable nor enlargeable; and where arrears of rent have been determined by Rent Controller, even though may not be termed as amount due, the same has to be deposited within thirty days from the date of order of the Rent Controller as payment of rent due, within period of thirty days, is a condition precedent and sine qua non for maintaining an appeal before Appellate Authority or otherwise order of Rent Controller has to be treated to have attained finality and appeal must be dismissed. She has further submitted that in view of ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...15...
ratio of aforesaid judgments time prescribed for payment of rent due, in present case, i.e. deposit of .
arrears of rent on 'date of hearing' as explained in Rakesh Wadhawan's case, is neither enlargeable or extendable and for non-deposit thereof on 'first date of hearing' consequences in terms of Rakesh Wadhawan's and Madan Mohan's judgments shall follow.
23 In Madan Mohan's case, three-Judges Bench of Supreme Court has dealt with third proviso of Section 14(2)(i) of H.P. Rent Control Act and effect of non-payment of arrears of rent as provided under the said proviso. Whereas in Rakesh Wadhawan's case two Judges' Bench of Supreme Court has interpreted the proviso of Section 13(2)(i) of East Punjab Act, which is pari-materia to first proviso of Section 14(2)(i) of H.P. Rent Control Act. Therefore, subject matter and point for consideration in Rakesh Wadhawan's case and Madan Mohan's case are altogether different and thus, judgment in Rakesh ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...16...
Wadhawan's case cannot be said per-curium for having been passed without taking note of Madan .
Mohan's case.
24 Relevant part of Section 13(2)(i) along with its proviso, of East Punjab Act which is pari-materia to Section 14(2)(i) of H.P. Rent Control Act and its first proviso, reads as under:-
"13(1)......
(2) A landlord who seeks to evict his tenant shall apply to the Controller for a direction in that behalf. If the Controller, after giving the tenant a reasonable opportunity of showing cause against the applicant, is satisfied-
(i) That the tenant has not paid or tendered the rent due by him in respect of the building or rented land within fifteen days after the expiry of the time fixed in the agreement of tenancy with his landlord or in the absence of any such agreement, by the last day of the month next following that for which the rent is payable:::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022
...17...
Provided that if the tenant on the first hearing of applications for ejectment .
after due service pays or tenders the arrears of rent and interest at six percent per annum on such arrears together with the cost of application assessed by the Controller, the tenant shall be deemed to have duly paid or tendered the rent within the time aforesaid."
25 Relevant portion of Section 14 of H.P. Rent Control Act reads as under:-
"14(1).........
(2) A landlord who seeks to evict his tenant shall apply to the Controller for a direction in that behalf. If the Controller, after giving the tenant a reasonable opportunity of showing cause against the applicant, is satisfied-
(i) that the tenant has not paid or tendered the rent due from him in respect of the building or rented land within fifteen days after the expiry of the time fixed in the agreement of tenancy with his landlord or in the absence of any such agreement by ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...18...
the last day of the month next following that for which the rent is payable:
.
Provided that if the tenant on the first hearing of the application for ejectment after due service pays or tenders the arrears of rent and interest at the rate of 9 percent per annum on such arrears together with the cost of application assessed by the Controller, the tenant shall be deemed to have duly paid or tendered the rent within time aforesaid;
Provided further that if the arrears pertain to the period prior to the appointed day, the rate of interest shall be calculated at the rate of 6 percent per annum:
Provided further that the tenant against whom the Controller has made an order for eviction on the ground of non-
payment of rent due from him, shall not evicted as a result of his order, if the tenant pays the amount due within a period of 30 days from the date of order; or......."
26 Comparison of Section 13(2)(i), along with its first proviso, of East Punjab Act with Section 14(2)
(i) of H.P. Rent Control Act and its proviso clearly ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...19...
depicts that both provisions are pari-materia and therefore in view of Article 141 of Constitution of .
India, pronouncement of the Supreme Court, on subject matter related to pari-materia provision of two enactments, is definitely binding upon the Court while adjudicating the matter under the identical provisions.
27 Conclusion in Rakesh Wadhawan's summed up by the Supreme Court is as under:-
"30.To sum up, our conclusions are:
1. In Section 13(2) (i) proviso, the words 'assessed by the Controller' qualify not merely the words 'the cost of application' but the entire preceding part of the sentence i.e. 'the arrears of rent and interest at six per cent per annum on such arrears together with the cost of application'.
2. The proviso to Section 13(2)(i) of East Punjab Urban Restriction Act, 1949 casts an obligation on the Controller to make an assessment of (i) arrears of rent (ii) the interest on such arrears, and (iii) the ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...20...
cost of application and then quantify by way of an interim or provisional order .
the amount which the tenant must pay or tender on the 'first date of hearing' after the passing of such order of 'assessment' by the Controller so as to satisfy the requirement of the proviso.
3. Of necessity, 'the date of first hearing of the application' would mean the date falling after the date of such order by Controller.
4. On the failure of the tenant to comply, nothing remains to be done and an order for eviction shall follow. If the tenant makes compliance, the inquiry shall continue for finally adjudicating upon the dispute as to the arrears of rent in the light of the contending pleas raised by the landlord and the tenant before the Controller.
5. If the final adjudication by the Controller be at variance with his interim or provisional order passed under the proviso, one of the following two orders may be made depending on the facts ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...21...
situation of a given case. If the amount deposited by the tenant is found to be in .
excess, the Controller may direct a refund. If, on the other hand, the amount deposited by the tenant is found to be short or deficient, the Controller may pass a conditional order directing tenant to place the landlord in possession of the premises by giving a reasonable time to the tenant for paying or tendering the deficit amount, failing which alone he shall be liable to be evicted. Compliance shall save him from eviction.
6. While exercising discretion for affording the tenant an opportunity of making good the deficit, one of the relevant factors to be taken into consideration by the Controller would be, whether the tenant has paid or tendered with substantial regularity the rent falling due month by month during the pendency of the proceedings.
31. The view of the law so taken by us advances the object sought to be achieved by the legislation, serves best ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...22...
the interests of landlord and tenant both, removes uncertainty in litigation .
and obscurity in drafting of the provision and also accords with the principles of justice and equity. Even if, it is an innovation, it is in the field of procedural law, without affecting the substantive rights and obligations of the landlord and the tenant and such innovation is permissible on the basis of authority and supported by principles of justice, good sense and reason. We have not touched the substantive rights of landlord and tenant, and are feeling satisfied with a do little in the field of procedure so as to effectuate the purpose of enactment."
28 The aforesaid conclusion, being binding in nature, definitely evolves procedure to be adopted by Rent Controller at the time of adjudication of rent petition and, thus, either on application or without an application filed by landlord, Rent Controller is under obligation to make an assessment of (i) arrears of rent; ((ii) the interest on such arrears; (iii) the cost of application and then to quantify, by way of an interim ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...23...
or provisional order, the amount which the tenant must pay or tender on the 'date of first hearing' i.e. .
"first date of hearing" after passing of such order of "assessment" by Rent Controller so as to satisfy the requirement of proviso and "the date of first hearing of application" would mean the first date falling after the date of such order by Controller, and on compliance of order or failure thereof, would be followed by conclusion as summed up in Rakesh Wadhawan's case resulting into passing of order for eviction or continuation of rent petition. Therefore, irrespective of the fact that there is no speaking provision in first proviso to Section 14(2)(i) for filing an application for determining/assessment of provisional/interim arrears of rent, in view of binding pronouncement of the Supreme Court, an application preferred by landlord for the said purpose shall be maintainable.
29 No doubt, provisions of CPC are not applicable to proceedings initiated under H.P. Rent ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...24...
Control Act and only those provisions which have been specifically made applicable in such .
proceedings under the Act and Rules made thereunder shall apply in such proceedings but at the same time, essence of provisions of CPC may be applicable in terms of provisions of H.P. Rent Control Act and Rules providing such applicability. However, without going into applicability of Section 151 CPC in proceedings under H.P. Urban Rent Act, even if it is considered that Section 151 CPC is not applicable in such proceedings, then also, for pronouncement of the Supreme Court, an application, under Section 14(2)(i) read with first proviso thereof, shall be maintainable for assessment of arrears of rent as propounded in pronouncement of Rakesh Wadhawan's case. Mentioning of wrong provision for filing the application shall not affect the right of applicant to file such application, in case averments made in application are making out a case entitling the applicant to file such an application either on the ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...25...
basis of provisions of law or in terms of binding pronouncement of High Court or Supreme Court.
.
Therefore, plea raised by tenant in this regard is not sustainable.
30 "First date of hearing" of 'Date of first hearing' in present case with respect to first proviso to Section 14(2)(i) of the Act after determination of interim/provisional arrears of rent vide order dated 1.10.2020 with directions to pay the same on or before 29.10.2020, in terms of Rakesh Wadhawan's judgment, shall be 29.10.2020. In absence of stay of order dated 1.10.2020 tenant was bound to pay provisional/interim arrears of rent on 29.10.2020 failing which consequences in terms of sum up in Rakesh Wadhawan's pronouncement, shall follow.
31 It is settled law that the fact admitted by opposite party needs not to be proved. An admission made by a party can be used against said party as admission of a fact by party is best evidence which ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...26...
can be used by other party against party admitting the fact. In present case, calculation of provisional .
rent has been made on the basis of admitted rent of Rs.475/- per month which is an admitted rent by tenant and, therefore, no further enquiry or adjudication for determining the provisional/interim rent or calling the parties to lead evidence was required to prove relief rent @ Rs.475/- per month and, thus plea, that interim/provisional arrears of rent have been calculated by ignoring the principles of law including the provisions of Indian Evidence Act, is not sustainable. Provisional/interim arrears of rent is in consonance with provisions of Indian Evidence Act especially Section 58 thereof.
32 In terms of first proviso to Section 14(2)(i) of H.P. Rent Control Act coupled with interpretation thereof by Supreme Court in Rakesh Wadhawan's case, tenant was under obligation to deposit the arrears of rent in terms of order dated 1.10.2020 on the 'date of first hearing' of application i.e. ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...27...
29.10.2020. No doubt, the order was not acceptable to tenant and he has assailed the same by filing an .
appeal but order remained in existence and it was never stayed by any competent Court and it is settled law that once an order has been passed unless the same is set aside or stayed such order cannot be considered nonest by person against whom it has been passed, and in absence of setting aside the said order or stay by competent Court against the said order, the said order has to be followed and failure in compliance thereof, shall be followed by legal consequences.
33 Once a period is fixed by statutory provision or propounded in the binding pronouncement of Supreme Court as a date for performing the act in terms of provisions of law, the said date is neither extendable nor enlargeable, in absence of any provision of such extension or enlargement and such date in present case is date of first hearing of application i.e. 29.10.2020 and as ::: Downloaded on - 10/03/2023 20:35:28 :::CIS CR No. 83 of 2022 ...28...
tenant has failed to comply with order on such date, therefore, he is liable to face the legal consequences .
thereof as summed up by the Supreme Court in Rakesh Wadhawan's case.
34 In view of above discussion, I find no illegality, irregularity or perversity warranting interference in impugned orders. Accordingly, both these petitions are dismissed. Parties are directed to appear before Rent Controller on 27th March, 2023.
It is made clear that no fresh notice shall be issued to parties for that date and in case of absence of any party, the Rent Controller shall proceed further in accordance with law. Record be sent back forthwith.
All pending miscellaneous application(s) if any, also stand disposed of.
( Vivek Singh Thakur ) March 10 , 2023(MS) th Judge.
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