MADAN LAL VERMA Vs. HARINDER SINGH TIWANA

JUDGEMENT

(1.) Present petition is filed challenging the order dated 2.12.2010 passed by learned Rent Controller, whereby evidence of the tenant/Defendant/Petitioner was directed to be closed after declining adjournment sought by the Defendant/Petitioner.

(2.) Learned Counsel for the tenant/Petitioner states that on the date fixed brother of the tenant was seriously sick, hence evidence could not be produced and adjournment was sought.

(3.) Learned Counsel for the Defendant/Petitioner states that on the date either fixed by this Court or by the learned Trial Court, all the witnesses shall be produced before the learned Trial Court for examination/cross-examination and no further adjournment shall be sought.