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State of Punjab - Section
Section 56 in The Punjab Rent Act, 1995
56. [ to 59. [Omitted by Punjab Act No. 23 of 2014, dated 29.8.2014]
***]| 56. Conditions as to making of interim orders.- Notwithstanding anything contained in any other provisions of this Act or in any other law for the time being in force, no interim order (whether by way of injunction or stay or in any other manner) shall be made on, or in any proceeding relating to, an application or appeal unless, -(a) copies of such application or appeal and of all documents in support of the plea for such interim order are furnished to the party against whom such application is made or appeal is preferred; and(b) an opportunity is given to such party to be heard in the matter :Provided that the Tribunal may dispense with the requirements of clauses (a) and (b) and make an interim order as an exceptional measure if it is satisfied, for reasons to be recorded in writing, that it is necessary so to do for preventing any loss being caused to the applicant or the appellant, as the case may be, which cannot be adequately compensated in money, but any such interim order shall, if it is not sooner vacated, cease to have effect on the expiry of a period of fourteen days from the date on which it is made unless the said requirements have been complied with before the expiry of that period and the Tribunal has continued the operation of the interim order.57. Right of applicant to take assistance of legal practitioner.- A person making an application or preferring an appeal to the Tribunal under this Act may either appear in person or take the assistance of a legal practitioner of his choice to present his case before the Tribunal.58. Power of Chairman to transfer cases from one Bench to another.- On the application of any other parties and after notice to the parties, and after hearing such of them as he may desire to be heard, or on his own motion without such notice, the Chairman may transfer any case pending before one Bench, for disposal, to any other Bench.59. Decision to be by majority.- The decision of a Bench consisting of more than one Member on any point shall, where there is majority, be according to the opinion of the majority and where there is no majority, and the Members are equally divided in their opinion, they shall draw up a statement of the case setting forth the point or points on which they differ and make a reference to the Chairman, and on receipt of such reference, the Chairman may arrange for the hearing of such point or points by one or more of the other members (including if he did not preside over such Bench, himself) and such point or points shall be decided according to the opinion by the majority of the members who have heard the case, including those who had first heard it. |