(1.) THIS is petition against order dated 20.3.2007 passed by Rent Controller, Barnala whereby request of the respondents for issuance of directions to the petitioner to appear and give his specimen writing for comparison with a receipt mark RA was allowed. Counsel for the petitioner argues that the so called receipt was not executed by the petitioner nor bears his signatures and no such direction could be issued. I have gone through the photo stat copy of the document. It is not signed by anybody but on this it is written that the rent receipt upto 31.3.1995.
(2.) CONTENTION of the respondents was that the petitioner had executed this writing without signatures, therefore necessity for taking his writing as per script writing had arisen. I do not find any good ground to interfere. Dismissed.