BHAG SINGH v. JUNAID MALIK

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

CR-5666-2022 (O&M)

Date of decision: 17.01.2023

Bhag Singh

Present: Mr. U.K. Kanwar, Advocate for the petitioner. *****

H.S. MADAAN , J. (Oral)

Report from Rent Controller, Chandigarh received.

The present revision petition has been filed by petitioner

Bhag Singh, who is landlord and has filed an ejectment petition against

his tenant Junaid Malik, which is pending before Sh. Puneet Mohinia,

Rent Controller, Chandigarh.

The grievance of the petitioner is that proceedings before the

Rent Controller are being conducted at a very slow pace. Of course,

expeditious trial is a right of every litigant. Therefore, the present

revision petition is disposed of with a direction to Sh. Puneet Mohinia,

Rent Controller, Chandigarh to decide the rent petition in question

expeditiously by giving short adjournments.

A copy of this order be sent to the said Rent Controller,

Chandigarh through District & Sessions Judge, Chandigarh.

17.01.2023 (H.S. MADAAN) sumit.k JUDGE

Whether speaking/reasoned : Yes No Whether Reportable : Yes No

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