Surinder Gupta, J. - (1.)This is revision petition by Kailash Chand Bansal, tenant in double storey shop situated at Gali Dakotan, Bichla Bazar, Bhiwani against order of learned Rent Controller, Bhiwani whereby he allowed application of landlords respondents to send receipts (Ex. R-1 to Ex. R-7) to the Security Printing Press, Nasik (Maharashtra) to verify the year of printing of stamps and vide order dated 13.12.2016, a local commissioner was appointed to go to Nasik alongwith sealed envelope containing the receipts (Ex. R-1 to Ex. R-7) and to obtain report from the Printing Press, Nasik.
(2.)Learned counsel for the revision-petitioner has argued that order passed by learned Rent Controller is not sustainable as the landlords-respondents have nowhere pleaded that receipts (Ex. R-1 to Ex. R-7) are forged or do not bear signatures of previous landlords. They also admitted the signatures of previous landlord over the rent receipts.
(3.)Perusal of order passed by learned Rent Controller shows that landlords-respondents moved an application submitting that receipts (Ex. R-1 to Ex. R-7) were bearing revenue stamps which were not printed prior to 2005. In order to prove their plea, learned Rent Controller allowed their application to get the report from the Printing Press, Nasik in this regard.