Punjab-Haryana High Court
Satish Kuamr Jain vs Yogesh Mohan Singla on 31 July, 2018
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CR No.3322 of 2018 (O&M)
Date of Decision:31.07.2018
Satish Kumar Jain
...Petitioner
Versus
Yogesh Mohan Singla
...Respondent
CR No.3330 of 2018 (O&M)
Gian Chand
...Petitioner
Versus
Yogesh Mohan Singla
...Respondent
CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr.Sanjay Vij, Advocate for the petitioner(s).
Mr.Akshay Jindal, Advocate for the respondent.
ANIL KSHETARPAL, J. (ORAL)
This order shall dispose of two revision petitions bearing CR Nos.3322 of 2018 and 3330 of 2018 as the issue which needs consideration is common in both the cases.
The tenant-petitioner(s) is in the revision petition against the impugned order passed by the learned Rent Cotroller, dismissing an application for calling upon the respondent to answer interrogatories.
During the course of arguments, learned counsel for the parties have reached at a consensus.
Learned counsel for the landlord has submitted that interrogatories would be answered within ten days from the date of receipt of a 1 of 2 ::: Downloaded on - 13-08-2018 02:08:15 ::: CR No.3322 of 2018 (O&M) and another -2- certified copy of this order. However, he submits that the Rent Controller be requested to expeditiously decide the rent petitions.
Learned counsel for the tenant-petitioner(s) assures that he would make all sincere efforts to conclude his evidence within a period of three months from the date of receipt of reply of the interrogatories served by the petitioner on the respondent-landlord.
Keeping in view the consensus arrived at, both these revision petitions are disposed of. The orders under challenge are set aside. The parties shall remain bound by the statements made by learned counsels for the parties. Once the evidence is completed, the Rent Controller is expected to expeditiously decide the rent petitions. Pending application(s), if any, shall also stand disposed of, in terms thereof.
31.07.2018 (ANIL KSHETARPAL)
mks JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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