GULSHAN GARG Vs. GURBAJ SINGH

JUDGEMENT

(1.) The petitioner has invoked the jurisdiction of this Court under Article 227 of the Constitution of India seeking to set aside the impugned order dated 11.9.2014 (Annexure P-3) passed by the learned Rent Controller, declining the request of petitioner for adjournment to file reply and fixing the case for evidence of respondent-Gurbaj Singh for 11.12.2014.

(2.) The petitioner appeared before the learned Rent Controller on 27.5.2014 and it is recorded by the learned Rent Controller that despite two effective opportunities to file reply, the same has not been filed. On the earlier date also, learned Rent Controller granted adjournment, subject to payment of Rs. 300/- as costs which was paid on 11.9.2014 but the reply was not filed. The eviction has been sought by the respondent-Gurbaj on the ground of personal necessity and nonpayment of arrears of rent.

(3.) I have heard learned counsel for the petitioner and perused the paper-book.