NAVDEEP SINGH NARANG Vs. KULDEEP SINGH GREWAL

JUDGEMENT

(1.) This Court passed the following order on 24.7.2013:

(2.) Today, Mr. Rajesh Kataria, Advocate, is present in Court. He has very candidly admitted the fact that opposite counsel was not informed with regard to putting up of adjournment slip on 24.7.2013. He has also admitted that no objection by the counsel opposite shown on the adjournment slip has not been affixed/signed by the office of the respondent's counsel. Mr. Rajesh Kataria, Advocate has further admitted that the same has been done inadvertently and without any mala fide intentions by the office of the counsel for the petitioner itself. He has regretted the lapse on the part of the counsel for the petitioner and tendered an apology.

(3.) According to the learned counsel representing the respondentlandlord, the petitioner was legally obliged to make the payment of the aforesaid provisionally assessed rent on or before the stipulated i.e. 12.10.2012 and in case of his failure to do so, he was liable to be evicted without any further opportunity.