Himachal Pradesh High Court
Vivek Kumar Sharma vs Achal Jandev on 17 April, 2018
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CMPMO No. 528 of 2017
.
Decided on : 17.4.2018
Vivek Kumar Sharma .....Petitioner.
Versus
Achal Jandev ....Respondent.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the Petitioner: Mr. Anirudh Sharma, Advocate.
For the Respondent: Mr. Neeraj Gupta, Advocate.
Sureshwar Thakur, J (oral)
Even though this Court has not found any noticeable infirmity or illegality, in, the order impugned before this Court, yet for ensuring meteing of complete justice to the petitioner herein, and, also for enabling him to adduce evidence on the relevant issues, whereupon onus is cast upon him, it is deemed fit to hence grant only one opportunity to the petitioner herein, to, on self responsibility, produce his evidence, before the learned Rent Controller, Solan, District, Solan, H.P., on a date to be fixed by the learned Rent Controller. The aforesaid affording of an opportunity to the petitioner herein, is, subject to cost of Rs.10,000/- to be paid to the respondent herein, by the 1 Whether reporters of the local papers may be allowed to see the judgment? ::: Downloaded on - 20/04/2018 23:18:34 :::HCHP
...2...
petitioner herein before commencement of adduction, of, the tenant's .
evidence, before, the learned Rent Controller.
2. In view of the above, the impugned order is set aside. The learned Rent Controller concerned is directed, to, within a period of three months, hence conclude the trial of Rent Petition No. 20/2 of 2014. The parties are directed to appear on 27.4.2018, before, the learned Rent Controller concerned.
Pending applications, if any, also stand disposed of.
17th April, 2018 ( Sureshwar Thakur ),
(priti) Judge.
::: Downloaded on - 20/04/2018 23:18:34 :::HCHP