Punjab-Haryana High Court
Anil Kumar vs Vijay Pal Singh on 3 September, 2012
Civil Revision No. 4626 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No. 4626 of 2012
Date of Decision: 03.09.20112
Anil Kumar ........Petitioner
versus
Vijay Pal Singh ......... Respondent
CORAM: Hon'ble Mr. Justice Ajay Tewari
Present: Mr.Namit Gautam , Advocate
for the petitioner.
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Ajay Tewari, J. (Oral):
This petition has been filed against the order assessing provisional rent at the rate of `1900/- per month. The case of the petitioner was that in fact the rent was `1000/- per month but in the present petition the prayer is that after the fixation of provisional rent the petitioner has managed to obtain some documentary evidence which corroborates the averment of the tenant and the prayer made is that the provisional rent should be reassessed.
In my opinion once it is admitted that at the time of assessment this document was not in the possession of the petitioner no case is made out for directing reassessment. However, the petitioner would be at liberty to rely on this document in accordance with law during the hearing of the Civil Revision No. 4626 of 2012 2 petition.
The petition is dismissed. No costs.
(AJAY TEWARI) JUDGE September 03, 2012 sunita