- (1.) The application is allowed and Annexure P-1 and P-3 are taken on record, subject to all just exceptions. CR No. 2377 of 2012 Krishan Lal Bareja (petitioner No. 2 before the Rent Controller) has filed this revision petition under Section 15(6) of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (in short, the Act) assailing order dated 08.02.2012 Annexure P-3 passed by learned Rent Controller, Panipat thereby dismissing application Annexure P-1 moved by the petitioner herein.
(2.) It appears that petition under Section 4 of the Act for fixing of fair rent of the disputed shop was initially filed by Narain Dass respondent No. 1 herein only, who is real brother of the petitioner herein. It also appears that petitioner herein was impleaded as party to the said petition on his application, although opposed by respondent No. 1 herein.
(3.) The petitioner in his application Annexure P-1 alleged that respondent No. 1 herein, who is petitioner No. 1 before the Rent Controller, has made statement by tendering affidavit that the statement given by petitioner herein be read on his behalf also. The petitioner herein alleged that respondent No. 1 herein be directed to lead his evidence separately.;