Punjab-Haryana High Court
Ajay Partap vs Gurdial Singh on 10 March, 2015
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
CR 8753 of 2014 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CR 8753 of 2014
Date of Decision: March 10, 2015
Ajay Partap
.....Petitioner
Vs.
Gurdial Singh
.....Respondent
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI.
-.-
Present:- Mr.Gurjinderjit Singh, Advocate for the petitioner.
-.-
M.M.S. BEDI, J. (ORAL)
It appears that the petitioner has become apprehensive of not getting justice as the Presiding Officer had allegedly pulled him for taking number of adjournments to produce his evidence in the rent petition. The observation, if any, by the Presiding Officer would not mean that the Presiding Officer who has got good reputation would deal the matter in an unfair manner. No ground is made out for transfer of the cases pending before the Rent Controller.
Petition is dismissed at this stage.
March 10, 2015 (M.M.S.BEDI)
sanjay JUDGE
SANJAY GUPTA
2015.03.13 14:52
I attest to the accuracy and
integrity of this document
High Court Chandigarh