SUMMAN KUMARSHAMMI Vs. MANOJ KUMAR

JUDGEMENT

(1.) By way of the instant revision petition, the petitioner (one of the LRs of the tenant) has assailed the order dtd. 7/11/2022 (Annexure P-9) passed by learned Rent Controller, Bathinda, whereby the application (Annexure P-7) moved by him with a prayer for issuing the direction to respondent No.l-landlord (here-in-after to be referred as 'the landlord') to produce the PAN Cards of the Hotels named and styled as M/s Paras Hotel, M/s Manoj Hotel, M/s Hotel Bansidhar and M/s Hotel Hemlata or of the owners of the above-said Hotels, has been dismissed.

(2.) Shorn and short of unnecessary details, the facts, culminating in the filing of the present revision petition, are that the landlord moved a petition against the tenant named Onkar Nath (since deceased and now, represented through his LRs) for seeking his eviction from the demised premises on the ground of personal necessity. The petitioner summoned the witness from the office of Income-Tax Department, along-with the record but he (witness) was unable to produce the same for want of the requisite details of the PAN Cards of the afore-said Hotels and then, the petitioner filed the above-mentioned application which has been dismissed vide the impugned order.

(3.) I have heard learned counsel for the petitioner in the instant revision petition, at the preliminary stage and have also gone through the file carefully.