(1.) THIS petition filed under sub-section (5) of Section 15 of the East Punjab Urban Rent Restriction Act, 1949 is directed against the order dated 3.1.2003 passed by the Rent Controller, Ludhiana closing the evidence of the landlady-petitioner by order. The reason given is that she has availed about 30 opportunities including the last opportunity as well as opportunity given on payment of costs. The application for producing an hand-writing expert was allowed on 21.12.1998.
(2.) MR . K.K. Goel, learned counself for the landlady-petitioner has argued that only one opportunity may be granted to examine the hand-writing expert. He has further submitted that the case was transferred three times from one court to another which has led to the delay in adducing the evidence.
(3.) THE argument that the case has been transfered from one Court to another three times would not cut any ice because a large number of opportunities have been granted to the landlady-petitioner. She was the one who was to take appropriate steps for completing her evidence. Therefore, the transfer of the case from one Court to another would be no consequences and I have no hesitation in rejecting this argument.