Punjab-Haryana High Court
Jagdish Singh vs Krishan Chand on 16 May, 2014
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.3466 of 2014
Date of decision: May 16, 2014.
Jagdish Singh
... Petitioner
v.
Krishan Chand
... Respondent
CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON
Present: Shri Harkeerat Singh, Advocate for the petitioner.
Dr. Bharat Bhushan Parsoon, J. (Oral):
Counsel for the petitioner contends that the ejectment petition which was instituted on 12.5.2011. The respondent-tenant was proceeded against ex-parte. The petition was allowed on 11.1.2013. However, during execution proceedings, the teant was allowed to join the proceedings on 3.9.2013 and the case was fixed for 3.10.2013. From 3.10.2013, the case has been adjourned five times for filing written statement but the respondent is avoiding filing written statement thus causing great hardship to the petitioner by delaying the matter. The case is now fixed for 19.5.2014.
Having heard counsel for the petitioner and keeping in view the limited prayer and in particular the facts and circumstances of the case, this petition is disposed of with a direction to the Rent Controller to expedite the proceedings and conclude the same expeditiously and not beyond six months from the date of receipt of a certified copy of this order.
[Dr. Bharat Bhushan Parsoon] May 16, 2014. Judge kadyan Kadyan Vinod Kumar 2014.05.21 11:50 I attest to the accuracy and integrity of this document Chandigarh