BHUSHAN KUMAR JAIN Vs. SAROJ GUPTA AND ORS.

JUDGEMENT

(1.) THIS revision petition is directed against the order of learned Rent Controller, Malerkotla, dated 031.1.2011, by which an application filed by the tenant/Petitioner for recasting burden of issue No. 5 upon the landlord has been declined.

(2.) IN this case, notice of motion was issued on 1.3.2011 for 09.3.2011. The case was adjourned to 15.3.2011 and in the meantime, the Rent Controller was directed to adjourn the case before it beyond the date fixed by this Court. Learned Counsel for the Respondent has pointed out that an affidavit was filed before the Court below in which it is alleged that this Court had stayed the proceedings on 09.3.2011.

(3.) I accept the explanation given, therefore, no action is required to be taken on this score.