NAND LAL Vs. ALLAUDDIN

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks a direction to the Additional Rent Controller to expedite the proceedings and to decide the leave to defend application in a time bound manner.

(3.) Learned counsel points out to order dated 10.12.2020 of the Additional Rent Controller whereby the application under Order 22 Rule 4 CPC to bring on record the LRs of the deceased respondent has been adjourned to July, 2021 for filing reply and arguments on the said application.