- (1.) Heard learned Counsel for the Petitioners.
(2.) It is submitted by learned Counsel for the Petitioners that the Petitioner firm is non-applicant in the rent application filed by Respondent No. 1 Poonam Chand Pagaria. In the proceedings after filing reply and rejoinder, the matter was fixed for framing issues on 14.05.2010. On that date, issues were framed and thereafter, the matter was fixed for final arguments on 03.08.2010. On that date, the Presiding Officer was on leave, therefore, the matter was adjourned to 14.09.2010. Thereafter, on various occasions, either the Presiding Officer was not present or, for another reason, the matter was not heard finally.
(3.) While showing the order-sheets, it is submitted that an application for cross-examination upon the affidavit filed by the applicant was filed on 02.12.2010. Said application was also not decided on 16.12.2010 or 04.01.2011; and, now, the said application filed by the Petitioner for cross-examination upon affidavit filed by the applicant was rejected vide order dated 12.01.2011 upon cost of Rs. 500/-.;