PARDEEP KUMAR Vs. DEEPA SINGHA

JUDGEMENT

(1.) By way of this petition, the petitioner has assailed order dtd. 4/9/2023, in terms whereof an application filed by the present petitioner under Order 11, Rule 14 of the Code of Civil Procedure, has been rejected by the learned Rent Controller.

(2.) Having heard learned Senior Counsel appearing for the petitioner and having perused the order impugned as well as other documents appended with the petition, this Court does not finds any reason to interfere with the order passed by the learned Rent Controller.

(3.) In exercise of its powers conferred under Sec. 115 of the Civil Procedure Code, the High Court interferes with the orders in case the learned Court below has either exercised jurisdiction not vested in it, or has failed to exercise jurisdiction vested in it or has exercised the jurisdiction vested in it with material irregularity.