SURENDER KUMAR Vs. PANKAJ BANSAL

JUDGEMENT

(1.) Present petition has been filed aggrieved by impugned order dtd. 5/9/2024 passed by the learned Rent Controller- I, Solan, District Solan, HP in rent Petition No.23/2 of 2014, titled Pankaj Bansal and Anr. Vs. Surender Kumar and Anr., whereby an application under Order 14 read with Sec. 151 CPC for framing of additional issues has been dismissed.

(2.) Heard counsel for the petitioner, perused the petition, documents appended thereto and examined the impugned order.

(3.) Rent petition, in the case at hand, has been filed on the ground of subletting and bona fide requirement. Issues, in the case at hand, were framed in the year 2015. Subsequent to the framing of the issues, the witnesses of the landlord were examined and even one witness on behalf of the tenant had been examined by the trial Court. At that stage an application Whether reporters of Local Papers may be allowed to see the judgment? Yes was filed for framing of additional issues. The said application was filed on 22/9/2023 i.e. after about 8 years of framing of issues.