Punjab-Haryana High Court
Rajinder Kumar Narang vs Surinder Singh Sian And Ors on 16 November, 2017
Author: Jaswant Singh
Bench: Jaswant Singh
CR No.7974 of 2017(O&M) #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CR No.7974 of 2017(O&M)
Date of Decision:-16.11.2017
Rajinder Kumar Narang.
......Petitioner.
Versus
Surinder Singh Sian & Ors.
......Respondents.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. Varun Sharma, Advocate for the Petitioner (tenant).
***
JASWANT SINGH, J.(ORAL)
Petitioner (tenant) has filed the present revision assailing the order dated 09.10.2017 passed by the Rent Controller (NRI Cases), Jalandhar, whereby the evidence of the petitioner (tenant) has been closed by order in the eviction petition filed by the NRI (landlord) qua the demised shop as detailed in the grounds of revision.
Counsel for the Petitioner (tenant) prays for one last opportunity for completing the cross examination of the petitioner (tenant) subject to any reasonable costs.
After hearing learned Counsel for the petitioner (tenant) no case for interference is made out. It is evident from the impugned order that the conduct of the tenant is highly deplorable. He has neither completed his evidence despite grant of 15 effective opportunities, nor deposited the costs of Rs.2200/- with DLSA imposed on different dates and further on the date 1 of 2 ::: Downloaded on - 20-11-2017 04:04:54 ::: CR No.7974 of 2017(O&M) #2# of hearing on 09.10.2017 had absented himself from offering himself for cross examination after submitting his examination in chief by way of affidavit before the Court. No explanation was offered fro the non appearance for cross examination.
In view of the above, finding no merit in the present revision petition, the same are hereby dismissed.
( JASWANT SINGH )
JUDGE
November 16, 2017
Vinay
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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