Misra, J. - (1.) Leave granted.
(2.) It is unfortunate, an eviction petition which was filed on the 13th September, 1985 still the parties are battling to find which Court would have the jurisdiction. Whether the Court of Rent Controller under Delhi Rent Control Act or ordinary Civil Court having jurisdiction over the subject matter in issue As discipline and culture in every walk of life is essential for smooth functioning in all its activities, similarly judicial culture and discipline has to be followed in order to achieve the desired result viz. to give litigant justice in the shortest period of time. Every legislation legislates for the benefit of its subject but many a times, raising issues for every thing and stretching it too long percolates the very objective for which it is made. With the increasing complexities of laws coupled with faulty legislation, using inappropriate language, a stress is created which the Courts through its judicial interpretations have been attempting to simplify it. In spite of this the hope for an early adjudication has been eluding like as mirage. With the advancement of legal studies there is sharpening of the acumen of advocacy. Every word of a statute, if interpreted when equipped with such dynamism, could be intellectually misused, hence interpreters including counsel, has to keep balance not to let this misuse surface. As knife in the hand of a murderer and doctor has different roles to play, so the interpreters have to select to play the role of a doctor to confer benefit to the subject. The words in a statute are dynamic, not static, hence has to be interpreted to subserve to the objectives of an Act. Such Judicial discipline in interpreting has to be followed for yielding legislative intent. Similarly judicial culture has to be cultivated even by counsels appearing for a cause, who has to see that the judicial system does not rust or get stains for a delayed justice.
(3.) To win a battle for a client is the legitimate expectation of all but in doing so deliberations should not be such which lengthens the litigation, even if it confers temporary gain to one's client in a Lis. Every member of the judicial fraternity has to play its role with the main object to find the truth and render justice to the litigant. This judicial culture has not to be lost sight. The present case is one of such cases, which causes concern in this regard.;