MANOHAR LAL Vs. AMARNATH

JUDGEMENT

(1.) Learned counsel for the respondent has produced a copy of the order dated 31.7.1998, passed by the Rent Controller. The same is taken on record.

(2.) By order dated 31.7.1998, the learned Rent Controller rejected the two applications of the present petitioner, who is a tenant-respondent in the proceedings pending between the parties. In the applications, the petitioner had requested the Rent Controller to permit him to file written statement to the eviction petition and also prayed for getting the rent petition dismissed and requested for staying the proceedings in view of the decision of this Court in another case. The Rent Controller rejected the applications and imposed costs. It will be proper to quote the operative part of the judgment.

(3.) Thereafter on 15.4.1999 the case was listed before the Rent Controller, and on that date the following order was passed.