SHARAT SOOD Vs. PATIYAL

JUDGEMENT

(1.) The present petition has been filed seeking a direction to the Rent Controller, Shimla in Rent Case registration No. 79 of 2023 (Rent Case/1450/2023 CNR No.:HPSH120014282023) for an expeditious disposal of the proceedings.

(2.) Heard counsel for the petitioner, perused the record.

(3.) A rent petition seeking eviction of the respondents in the case at hand has been filed by the present petitioner. The rent petition in the case at hand was filed on 23/5/2023. Office report in the same was done on 26/5/2023. Thereafter, notices were issued to the respondents for 11/7/2023. On account of incessant rain on 11/7/2023, there was a holiday. Thereafter the matter was taken up on 28/8/2023, on which date, respondents though served, had not put in an appearance, hence were proceeded against ex parte.