SUDESH KUMAR KALIA Vs. KULWANT KAUR

JUDGEMENT

(1.) An application for eviction of the tenant from the premises in dispute is pending before the Rent Controller, Amritsar since 07.06.2008. Sudesh Kumar Kalia, petitioner herein, is a tenant before the Rent Controller. During the course of production of evidence by the landlord, his witness, namely, Shupinder Singh [AW-1] was present and his examination-in-chief was conducted, however, counsel for petitioner- tenant did not cross-examine him and rather sought adjournment. For such purpose, adjournment was granted on 23.1.2014 and the matter was adjourned to 3.2.2014. Again AW-1 on behalf of respondent-landlord was present on 3.2.2014 but his cross-examination was again not effected by the petitioner-tenant and on the request of learned counsel for the petitioner-tenant, the case was adjourned to 19.2.2014. Again on 19.2.2014, when cross-examination was not effected by counsel for the petitioner-tenant, cross examination was treated as nil and the matter proceeded further.

(2.) Notice has not been issued to the respondent to avoid delay and as no prejudice will be caused to her rights.

(3.) Learned counsel for the petitioner contends that one opportunity may be granted to the petitioner-tenant for cross-examination of Shupinder Singh [AW-1] otherwise, the petitioner shall suffer irreparable loss.