ISHWARI PRASAD DEVI PRASAD Vs. VISHU AGARWAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner and perused the record.

(2.) Present petition has been filed challenging the order dated 6.7.2018 passed by the Prescribed Authority, Agra/Additional Civil Judge (S.D.) Court No. 6, Agra in P.A. Case No. 75 of 2013 Smt. Vidhu Agarwal vs. M/s Ishwari Prasad Devi Prasad.

(3.) By the impugned order dated 6.7.2018, the prescribed authority has rejected the application filed by the tenant (petitioner herein) for cross-examining the landlord. The same has been rejected that no evidence on affidavit has been filed by the tenant despite of the time repeatedly being granted and it has not been shown by the tenant what was the exceptional circumstance and which uncertainty he wanted to clear by cross-examination as cross-examination can be permitted only in exceptional circumstances. It has also been noticed that it is a PA Case, which is pending since the year 2013 and therefore, the application has been moved to delay the proceedings.