RAJENDER KANAUJIA Vs. ASHA RANI GUPTA

JUDGEMENT

(1.) CM(M) 719/2015

(2.) In order to bring home this point Mr.Sachin Chopra, learned counsel for the petitioner/tenant has placed on record the copies of the proceedings before learned Trial Court to highlight that in fact it was the respondent/landlady (petitioner in Eviction Petition No.8/2013) who has taken most of the time to lead evidence not only after passing of order dated 14th August, 2014 in RC. Rev.No.271/2014 to decide the eviction petition in a time bound manner. Even after the amendment of the eviction petition and filing of the written statement to the amended petition, the respondent/landlady has consumed the entire time to lead evidence.

(3.) Another grievance of the petitioner/tenant is that on 01st August, 2015 when four applications filed by him were listed for hearing before learned Rent Controller, lawyers were abstaining from work. Despite that without giving an opportunity to the counsel to address arguments on all the four applications, the same have been dismissed and very short adjournments have been given for name sake just to show that three opportunities have been availed by the petitioner/tenant to lead the evidence.