SANDEEP GHAI Vs. NEERAJ MALHOTRA

JUDGEMENT

(1.) Learned counsel for the petitioner states that he would be content and interests of justice would be served if an order for time bound disposal of the matter is granted by this Court.

(2.) In that context, it is pointed out that though this petition has been pending since 2008 and the foundational premise of the plea for ejectment is personal necessity, even the provisional rent has not been assessed by the learned Rent Controller till date. In that case, ex-parte proceedings had been initially ordered against the respondent but the proceedings were set aside later on as the petitioner did not oppose it, with a view to expedite the trial.

(3.) The petition is disposed of in limine with a direction to the learned Rent Controller to dispose of the main petition itself within a period of six months from the next date of hearing i.e. 28.01.2010.