RAJ KUMAR Vs. PRITAM SINGH AND OTHERS

JUDGEMENT

(1.) Mr. Anil Rathee, Advocate puts in appearance on behalf of respondent No.1 and has filed his power of attorney, which is taken on record.

(2.) This petition is preferred by one of the tenants namely Raj Kumar against the order dated 19.02.2013 (Annexure P-1) vide which evidence of the tenants was closed by order by the learned Rent Controller Charkhi Dadri, District Bhiwani and order dated 07.05.2015 (Annexure P-5) vide which his application filed under Section 151 CPC for reopening of the case for producing documents and more witnesses was dismissed by the said Rent Controller.

(3.) Counsel for both the parties heard and record was also perused.