J.V.GUPTA,J - (1.) THIS petition is directed against the order of the Rent Controller dated 1.6.1988 whereby the landlord's evidence was closed by Court's orders.
(2.) ON 1.6.1988 when the impugned order was passed one witness namely Hardev Singh, Clerk, Punjab State Electricity Board, was produced by the petitioner but he had not brought the record and accordingly his statement could not be recorded. On that account the landlord sought adjournment but the learned Rent Controller did not find any justification for granting further adjournment because the petitioner has been granted ample time and opportunities earlier. After hearing the learned counsel the petitioner is allowed one more opportunity to produce his entire evidence on payment of Rs. 100/- as costs. However, dasti summons may be given, if so desired, under Order 16 rule 7-A C.P.C. The Rent Controller will ensure that the clerk of the Punjab State Electricity Board comes in the Court with the relevant record and in case he fails to come with the said record, warrants may be issued if the landlord, so desired. The petition is disposed of accordingly. The parties have been directed to appear before the Rent Controller on 5.6.1989. Petition allowed.;