METRO POTTERIES Vs. GURDIAL SINGH

JUDGEMENT

(1.) After hearing the learned counsel for the parties I find that the impugned order is absolutely unassailable. The document which the petitioner desired to produce, i. e. Rent Note, does not make any mention about Gurdial Singh, the admitted landlord of the property in dispute. In any case, the document runs absolutely counter to the stand taken by the petitioner in the written statement filed during the ejectment proceedings. Even otherwise there is no justification for demanding the production of this document which appears to have no relevance to the dispute in question and especially when there is no explanation forthcoming as to why this document was not produced for more than two years.

(2.) The Revision Petition is without merit and is dismissed, but with no order as to costs. The parties through their counsel have been directed to appear before the trial Court on October 1, 1980. Petition dismissed.