- (1.) Jaswinder Singh has filed this revision petition against the order of the learned Rent Controller, Ludhiana, dated February 14, 1979, by which the ex parte order dated May 8, 1978 was set aside. It is not necessary to state the facts as the only contention raised before me by Mr. Agnihotri, learned counsel for the petitioner, is that on the basis of the evidence led by the respondent it could not be held that sufficient cause had been shown for the setting aside of the ex parte order. I am afraid, I am unable to agree with this contention of the learned counsel. The learned Rent Controller has considered the entire evidence and thereafter recorded a finding in favour of the respondent. Such a finding does not deserve to be set aside in exercise of my revisional power. No other point was argued. For the reasons recorded above, this petition fails and is dismissed. The parties through their learned counsel have been directed to appear before the Rent Controller on October 29, 1979. No order as to costs.;