AUGUSTINE GEORGE MASIH,J. - (1.) (Oral) - CM No. 23825-CII of 2015 Application is allowed as prayed for subject to all just exceptions and exemption from filing the certified/original copies of Annexures P-1 to P-7 and from filing the true typed and photostat copies of Annexures P-5 and P-6, is granted. CM No. 19131-CII of 2016
(2.) Prayer in this application is for directing the Rent Controller, Batala, to adjourn the case beyond the date fixed in the Revision Petition which is 19.12.2016. Notice of the application. Mr. Gaggandeep, Advocate, who is present in the Court, accepts notice on behalf of the non-applicant/respondent. Counsel for the parties agreed that Civil Revision Petition itself may be preponed and taken on board for disposal. At the request made by counsel for the parties, the present application is disposed of as infructuous and the main revision petition is taken on board for final disposal. CR No. 7538 of 2015
(3.) Challenge in this revision petition is to the order dated 31.08.2015 passed by the Rent Controller, Batala whereby an application under Order 6, Rule 16 of the Code of Civil Procedure, 1908 ('CPC' for short) read with Section 151 CPC preferred by the petitioner has been dismissed, wherein the prayer made was qua striking down the reply to the application/affidavit dated 07.11.2013 submitted by the petitioner to the application for grant of leave to contest under Section 13 of the East Punjab Urban Rent Restriction Act, 1949.;