AGRIM AND ORS. Vs. SATISH KUMAR THAREJA

JUDGEMENT

(1.) CM No. 18949-CII of 2019 has been filed praying for stay of the proceedings before the learned Rent Controller, Yamuna Nagar at Jagadhri. Revision petition stands adjourned to 4/11/2019.

(2.) Learned counsel for the parties are ad idem that the hearing of the main revision be preponed for today itself and the matter be heard on merits. In view of the specific stand of learned counsel for the parties, hearing of the main revision petition is preponed from 4/11/2019 for today itself and the same is taken up for hearing.

(3.) This petition has been filed challenging order 23/4/2019 (Annexure P-4) whereby learned Rent Controller has dismissed the application filed by the present petitioner - landlord under Sec. 33/34 of the Indian Stamp Act, 1899 claiming that the rent note dtd. 29/3/2011 (Ex.R2) relied upon by the respondent - tenant has not been affixed with the stamp duty in accordance with the provisions of the Indian Stamp Act.