VARDMAN HOLDINGS LTD Vs. RANBIR SINGH

JUDGEMENT

(1.) INSTANT revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dated 28.11.2013 passed by learned Rent Controller, Chandigarh, whereby evidence of the petitioner-defendants has been closed by court order.

(2.) BRIEF facts relevant for disposal of the petition are that respondent Nos.1 to 4 filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 for ejectment of the petitioner. On notice, petitioner appeared before the trial Court. On completion of evidence of respondent nos.1 to 4, the case was fixed for petitioner's evidence. Vide impugned order dated 28.11.2013, the evidence of the petitioner has been closed by order of the Court. Hence, this revision petition.

(3.) I have heard learned counsel for the petitioner and perused the record.