NITIN GUPTA Vs. RENT TRIBUNAL, ALWAR

JUDGEMENT

(1.) TANT petition has been filed by the petitioner assailing order of the Rent Tribunal dt. 18.02.2012 disposing of the application filed by non -petitioner under Order 14 Rule 5 CPC and so also the order dt. 16.03.2012 disposing of the application filed by the non -petitioner under Order 47 Rule 1 read with Section 151 CPC. While disposing of both the applications (supra), two additional issues -10A & 10B which were framed by the learned Tribunal being relevant are reproduced ad infra:

(2.) COUNSEL for petitioner submits that application was filed by the non -petitioner at belated stage and no reasonable justification came forward for framing of additional issues and the Senior Counsel Mr. M.M. Ranjan, assisted by Mr. Ajay Goyal, representing the respondent submits that reasons have been assigned by the learned Tribunal granting permission for framing of additional issues -10A & 10B and it does not require interference by this Court.

(3.) IN the light of submissions made by the parties, this Court considers it appropriate to observe that in regard to additional issues (10A & 10B) framed by the learned Tribunal at later stage, the petitioner will be at liberty to lead evidence in support of his defence and after opportunity being afforded to the petitioner the learned Tribunal may proceed further in accordance with law. With these directions/ observations, the petition stands disposed of.