VARINDER GUPTA Vs. SANATAN DHARAM SABHA

JUDGEMENT

(1.) This is a Civil Revision Petition filed under Article 227 of the Constitution of India against the order dtd. 30/7/2024 (Annexure P-1) passed by the Rent Controller, Bathinda, vide which the application for production of documents regarding ownership of SSD Sen. Secondary School (Boys), Mall Road and shops adjoining to the school, has been dismissed.

(2.) Learned counsel for the petitioner has submitted that the documents with respect to the ownership of the premises in question are necessary for the adjudication of the present case and has submitted that thus, the application filed by the present petitioner directing the respondent to furnish the documents regarding the ownership of the school and the adjoining shops is meritorious and the same deserves to be allowed, whereas vide impugned order dtd. 30/7/2024, the same has been dismissed. Learned counsel for the petitioner has further submitted that the present case is at the initial stage, inasmuch as, the replication is yet to be filed by the respondent.

(3.) This Court has heard the learned counsel for the petitioner and has perused the paper book and finds that the impugned order has been rightly passed and deserves to be upheld and the present petition being meritless, deserves to be dismissed for the reasons stated hereinafter.