- (1.) Prayer made in the application under Section 151 C.P.C. is for grant of exemption from filing the certified copies of Annexures P-1 to P-5. In view of the averments made in the application, which are supported by affidavit, the Civil Misc. Application is allowed. C R No.22 of 2011
(2.) Challenge in the present revision petition is to the order dated 8.12.2010 whereby the Rent Controller has assessed the provisional rent of the premises in question and directed that the rent assessed be paid by 7th January, 2011.
(3.) Counsel for the respondent has relied upon the judgment of this Court in Mohan Singh Vs. Surinder Pal Singh, 2012 1 RCR(Civ) 259 to contend that the impugned order is appealable before the Appellate Authority in view of law laid down by the Hon'ble Supreme Court in Harjit Singh Uppal Vs. Anup Bansal, 2011 3 RCR(Civ) 247.;