MULKH RAJ Vs. SUMITRA DEVI

JUDGEMENT

(1.) The tenant/petitioner is in revision under Section 15(5) of the East Punjab Urban Rent Restriction Act,1949 (for short the EPURR Act) assailing the order dated 22.10.2012 (P1) passed by the learned Rent Controller, Chandigarh whereby the evidence of the tenant was closed by order of the Court after having availed as many as 10 last opportunities.

(2.) This Court while issuing notice of motion on December 12,2012 passed the following order:-

(3.) Upon notice, the respondent/landlord has put in appearance through Sh.Sajal Koser,Advocate.