Harjinder Singh vs Sumita Sharma
2024 Latest Caselaw 7687 P&H

Punjab-Haryana High Court

Harjinder Singh vs Sumita Sharma on 10 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                       2024:PHHC:049482

                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                           121                                           CR No.2094 of 2024 (O&M)
                                                                         Date of Decision : 10.04.2024


                           Harjinder Singh                                                    ....Petitioner

                                                             VERSUS

                           Sumita Sharma                                                   ....Respondent


                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                           Present :    Mr. Divanshu Jain, Advocate for the petitioner.

                                        Mr. Mrinal Dewan, Advocate for
                                        Mr. Gaurav Pathania, Advocate for the respondent.


                           ALKA SARIN, J. (Oral)

1. The present revision petition has been filed by the petitioner-

tenant challenging the order dated 01.03.2024 whereby the defence of the

petitioner-tenant has been struck off.

2. Learned counsel for the petitioner-tenant would contend that

given one opportunity the petitioner-tenant would file his reply and is also

willing to compensate the respondent-landlord by way of costs.

3. Mr. Mrinal Dewan, Advocate assisting counsel of Mr. Gaurav

Pathania, Advocate has put in appearance on behalf of the respondent-

landlord and has filed the power of attorney, which is taken on record.

Learned counsel for the respondent-landlord states that he has no objection if

an opportunity is granted to the petitioner-tenant to file his reply however, he

states that the petitioner-tenant should not delay the proceedings any further.

authenticity of this order/judgment

CR No.2094 of 2024 -2- 2024:PHHC:049482

4. In view of the limited prayer made by learned counsel for the

petitioner-tenant and the stand taken by learned counsel for the respondent-

landlord, the petitioner-tenant is granted one opportunity to file his written

statement on or before the next date of hearing i.e. 14.05.2024 subject to

payment of Rs.10,000/- as costs to be paid to the respondent-landlord, which

shall be a condition precedent. The Rent Controller shall not grant any

unnecessary adjournments in the present case.

5. Disposed off in the above terms. Pending applications, if any,

also stand disposed off.

( ALKA SARIN ) 10.04.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

authenticity of this order/judgment