KEEMTI RAI Vs. DALIP SINGH

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) Petitioner, who is arrayed as respondent in the ejectment petition filed by respondent-landlord, has filed this revision petition challenging order dtd. 7/2/2019 passed by the learned Rent Controller, Moga whereby it is observed that opportunity for cross-examining AW2 Kulwant Singh was given, but cross-examination is treated as 'Nil'.

(3.) Learned counsel for the petitioner submits that the matter came up before the learned Rent Controller on 5/2/2019 and following order was passed:-