BALWANT KAUR Vs. NIRMAL SINGH

JUDGEMENT

(1.) This petition is directed against the order of Rent Controller, Chandigarh dated 25.9.1987, whereby an application under Order 18, rule 17-A of the Code of Civil Procedure for allowing additional evidence filed on behalf of the landlady was dismissed.

(2.) The matter had already gone to the Supreme Court of India, whereby vide its order dated 23.3.1987, it directed the learned Rent Controller to dispose of the case on or before 15.7.1987. The parties were directed to appear before the Rent Controller on 23.4.1987 so that a convenient date for the trial of the case may be fixed. It is surprising that the impugned order, itself was passed on 25.9.1987, whereas the direction of the Supreme Court was to dispose of the petition by 15.7.1987.

(3.) No one is present on behalf of the respondent inspite of service.