NANHE KHAN & ANOTHER Vs. CHATTAR JEET SINGH

JUDGEMENT

(1.) After closure of the landlord/petitioner's evidence, the respondents/tenants, petitioners herein, had, examined one witness, for, discharging the apt onus, on the relevant issue(s). However, thereafter, the respondents/tenants, petitioners herein, despite, taking steps, for ensuring, effectuation of service, upon, the other respondents' witnesses, could not ensure their presence before the learned Rent Controller, (a) as they remained either unserved, (b) besides one RW namely Sh. Sant Ram, despite, service rather omitting, to, his record appearance before the learned Rent Controller.

(2.) In aftermath, the impugned order, suffers, from a gross perversity and absurdity. Accordingly, the petition is allowed, and, the impugned order is quashed and set aside.