Prem Parkash Alias Prem Chand vs Rajesh And Anr
2024 Latest Caselaw 8582 P&H

Punjab-Haryana High Court

Prem Parkash Alias Prem Chand vs Rajesh And Anr on 23 April, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                       Neutral Citation No:=2024:PHHC:054814



CR-6620 of 2019 (O&M)                  -1-           2024:PHHC:054814

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                                    CR-6620 of 2019 (O&M)
                                                    Date of Order:23.04.2024


Prem Parkash @ Prem Chand (deceased) through LRs

                                                                    .Petitioner
                                    Versus

Rajesh and another                                               ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Akash Yadav, Advocate, Mr. Shivam Sachdeva, Advocate for the petitioner.

Ms. Preeti Singh, Advocate for respondent no.1.

ANIL KSHETARPAL, J

1. The landlord has filed this revision petition challenging the

correctness of the interlocutory order passed by the Rent Controller on

09.08.2019, whereby the provisional rent for a period of 36 months has been

assessed.

2. The learned counsel representing the petitioner submits that the

rent was due and payable for a period of 50 months and therefore, the Court

has erred in assessing the provisional rent for a period of 36 months only.

3. This court has considered the submissions of the learned

counsel representing the parties.

4. In this case, the Rent Controller has assessed the provisional

rent only. He has not decided the rent petition finally. While finally

deciding the rent petition, the Court will appreciate the evidence and pass

judgment accordingly. At this stage, no reason to interfere with the

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Neutral Citation No:=2024:PHHC:054814

CR-6620 of 2019 (O&M) -2- 2024:PHHC:054814

impugned order is made out.

5. Hence, dismissed.

6. All the pending miscellaneous applications, if any, are also

disposed of.

April 23, 2024                                        (ANIL KSHETARPAL)
nt                                                         JUDGE


Whether speaking/reasoned               :YES/NO
Whether reportable                      :YES/NO




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