GURVINDER SINGH Vs. VINAYAK BAHL

JUDGEMENT

(1.) By this application the Petitioner is seeking exemption from filing certified copies of Annexures P-1 to P-16 and also seeking permission to place them on record.

(2.) Learned Counsel for the applicant/Petitioner has very fairly stated that except for Annexures P-1 to P3 other documents are part of the record. Hence, application is allowed.

(3.) This revision petition is directed against order dated 14.12.2010 passed by the learned Rent Controller by which Petitioner has been ordered to vacate the demised premises within a period of two months from the date of order.