JOGESHWAR DASS Vs. GOSHALA COMMITTEE

JUDGEMENT

(1.) GOSHALA Committee Jagadhri, landlord-respondent brought an application for ejectment of Jogeshwar Dass, tenant-petitioner, from the demised premises u/s 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (for short, the Act). The learned Rent Controller passed an ex parte order of ejectment against the tenant-petitioner on the said application of ejectment, on 23rd March, 1977. The petitioner thereafter moved an application for setting aside the said ex parte order of ejectment. This application was also dismissed in default by the learned Rent Controller vide order dated 14th September, 1977. The petitioner, through the present revision petition, has challenged the order of the Rent controller dated 14th September, 1977.

(2.) A persual of the order under revision shows that counsel for the petitioner did not appear in response to the summons issued by the Rent Controller. The learned Rent Controller recorded his view that the petitioner was simply interested in delaying the execution of the decree which had been stayed. He, therefore, vacated the stay order and consigned the file to the record room.

(3.) THE revision petition is, therefore, dismissed without any order as to costs.