GYATRI KUMAR Vs. DARPAN KAPOOR AND ORS

JUDGEMENT

(1.) Tenant is in revision under Article 227 of the Constitution praying for issuance of directions to the learned Rent Controller, Chandigarh for summoning of the witnesses mentioned in the application dated 9.10.2009 (Annexure P.3) for their examination after getting their addresses from the respondent-landlords.

(2.) Learned counsel for the petitioner-tenant has argued that furnishing of the addresses of the companies listed in application (Annexure P.3) and summoning them for their examination was necessary for proper defence of the petitioner-tenant and hence prays for a direction to the learned Rent Controller for the aforesaid relief.

(3.) On the other hand, learned counsel for the respondentslandlords submits that the present revision is frivolous and liable to be rejected. He further submits that an order dated 24.2.2011 (Annexure P.4) was passed, declining the said request and further ample opportunities have already been given to petitioner/tenant. Even the evidence of the petitioner-tenant was closed by order on 14.10.2011, prior to the filing of the present revision, which has not been challenged to date.