- (1.) This Revision Petition has been filed against the order of the Rent Controller, dated 8th November, 1977, by virtue of which the application of the respondent landlord for setting aside the ex-parte order dated 11th August 1977, dismissing the ejectment application in default, was accepted subject to payment of Rs. 25/- as costs. I have heard the learned counsel for the petitioner and find no reason to interfere with the impugned order. The learned counsel for the respondent-landlord appeared immediately on that very day, i.e. 11th August, 1977, and expressed his inability, contending that he was busy in another Court and thus could not appear earlier and that the ex-parte order be set aside the ex-parte order dated 11th August 1977. Consequently, this petition fails and is dismissed, with no order as to costs. The parties through their counsel have been directed to appear before the Rent Controller, Panipat, on 15th October, 1979.;