JAGTAR SINGH Vs. KULWINDER SINGH

JUDGEMENT

(1.) The limited prayer made in the present revision petition is for expeditious and time bound disposal of rent petition bearing RP No.114 of 2020, titled as "Jagtar Singh vs. Kulwinder Singh and others", pending before the court of Rent Controller, Amritsar.

(2.) The above-mentioned Rent Petition No.114 of 2020 was filed at the instance of the present petitioner against the respondents seeking their eviction from the tenanted premises i.e. Shop No.2 forming part of plot No.2, Khasra No.4636/1582 min, situated at Sultanwind Urban, Sultanwind Road, Abadi Tej Nagar, Tehsil and District Amritsar, on the ground of non-payment of rent as well as bonafide necessity.

(3.) The ejectment petition was filed in February 2020, but the same could not proceed further on account of intermittent breaks in the court proceedings on account of Covid-19 situation. On 7/10/2021, respondent No.3 appeared through his counsel, filed memo of appearance and the matter was adjourned for filing of power of attorney on his behalf besides the filing of his written statement as well. Further, the matter was adjourned for issuance of summons to respondents No.1 and 2. Thereafter, on 17/3/2022, respondents No.1 and 3 appeared in person and informed the learned Rent Controller that respondent No.2 was residing in Russia and since then the matter was being adjourned for effecting service upon respondent No.2, who in fact is the real brother of respondent No.3 and son of respondent No.1.