PREM PARKASH Vs. JAI PARKASH

JUDGEMENT

(1.) This is a Civil Revision Petition filed under Article 227 of the Constitution of India for setting aside the impugned order dtd. 8/1/2025 (Annexure P-13) passed by the Rent Controller, Ludhiana, vide which the cross-examination of the respondent Jai Parkash is treated as Nil as well as impugned order dtd. 27/1/2025 (Annexure P-17) passed by the Rent Controller, Ludhiana, vide which the application dtd. 17/1/2025 (Annexure P-15) filed by the petitioner for recalling the order dtd. 8/10/2025 has been dismissed.

(2.) Learned counsel for the petitioner has submitted that the petitioner could not cross-examine the respondent-landlord since his counsel Mr. Sunil Sharma, Advocate was under treatment with respect to problem in lower back and for the said purpose, the petitioner has referred to medical certificate dtd. 5/1/2025 from a private hospital. It is submitted that the petitioner be granted one opportunity to cross-examine the said respondent-landlord.

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