RAJESH BINDAL, J. - (1.) THE challenge in the present petition is to the order dated August 17, 2007 passed by the learned Rent Controller, Jalandhar dismissing the application filed by the petitioner/landlord for appointment of Local Commissioner for recording her statement.
(2.) THE prayer was made for appointment of Local Commissioner for the reason that petitioner/landlord being a patient was unable to walk. Notice of the petition was issued. However, respondent refused to accept service. Accordingly, his service is deemed to be completed.
(3.) HEARD learned counsel for the petitioner and perused the paper book.;