J.V.GUPTA,J - (1.) THIS revision petition is directed against the order of the Rent Controller in a petition under section 13-A of the East Punjab Urban Rent Restriction Act, dated April 19, 1989, whereby the evidence of the tenant-petitioner was closed under Order 18 rule 3, Code of Civil Procedure, as he had failed to produce his evidence in spite of the fact that the date was given to him on payment of costs, and at his own responsibility.
(2.) THE petition was admitted on April 26, 1989, for May 22, 1989, and further proceedings were stayed. After hearing the learned counsel for the petitioner, he is allowed one more opportunity to produce his evidence at his own responsibility on payment of Rs. 200/- as costs. It is made clear that he will not be entitled to any other date for the said purpose. The petitioner has been directed to appear before the Rent Controller on June 6, 1989. On that date, the costs will be paid and the Rent Controller will fix the date for evidence. It has been stated at the bar that the case fixed by the Rent Controller in August, 1989. The proceedings under section 13-A of the above-said Act, are to be taken up day to day. The Rent Controller will fix an early possible date for the evidence of the parties. The date fixed in August, 1989, may thus be preponed. This revision petition is disposed of accordingly. Order accordingly.;