Himachal Pradesh High Court
Rajeev Sharma vs . Smt. Ram Devi And Others on 12 October, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Rajeev Sharma Vs. Smt. Ram Devi and others .
CR No.13 of 2021 12.10.2022 Present: Mr. B.S. Attri, Advocate for the petitioner.
Mr. Sanjeev Kumar, Advocate for respondents No.1, 2, 4 and 5.
Respondent No. 3 is ex parte.
Ms. Tanu Sharma, Advocate, Court Guardian, for respondents No. 6 and 7.
Heard for some time. Mr. B.S. Attri, learned Counsel for the petitioner submits that primary grievance of the petitioner is that on account of locks which have been put by landlord on the ingress and egress to the rented premises, the tenant is not in a position to enjoy the same. He has further submitted that some scrap etc. has also been placed in the toilets, as a result whereof, the petitioner is not in a position to enjoy the said rented premises.
Be that as it may, before the matter is heard on merit, learned Counsel for the landlord to have instructions as to whether the landlord is still persistent with its stand that the locks in issue have been, in fact, put by the tenant and the landlord has no objection if said locks are opened or broken by the tenant.
For this purpose, the case is ordered to be listed on 20.10.2022, to enable learned Counsel for the respondent to have positive instructions from the respondents.
(Ajay Mohan Goel) Judge October 12, 2022 (narender) ::: Downloaded on - 12/10/2022 20:04:12 :::CIS