MADAN LAL GANDHI Vs. MOHINDER PAL BHARDWAJ

JUDGEMENT

(1.) THE tenant-petitioner is aggrieved by the order of the learned Rent Controller, Jalandhar by which he dismissed the application under Section 18-A filed by him and ordered his ejectment from the house in dispute.

(2.) DURING the course of hearing, learned counsel for the parties have agreed that this order may be set aside and the learned Rent Controller may be directed to decide the case expeditiously. Mr. Mahajan, learned counsel for the respondent-landlord, undertakes to complete the entire evidence in the affirmative within two dates of hearing. Mr. Puneet Jindal appearing for the petitioner-tenant states that he would complete the entire evidence within two dates of hearing. Thereafter, if the landlord wishes to lead any evidence in rebuttal, he would be entitled to do so in one opportunity that may be afforded to him by the Court.