SEWA SINGH Vs. ANIL KUMAR

JUDGEMENT

(1.) THE petitioner has filed eviction petition against the respondent in the Court of Rent Controller. On 18.4.1998, the Rent Controller had passed the following order :-

(2.) THEREAFTER on 1.2.1999, the Rent Controller passed the following order :-

(3.) ON 24.5.1999, the counsel for the petitioner has made a statement that there is no objection if the ex-parte order dated 1.2.1999 is set aside. The Rent Controller passed the impugned order dated 29.5.1999. It is a short order. It can be re-produced as below :