Mahesh Grover, J.@mdashAfter hearing the learned Counsel for the petitioner, I am of the opinion that the instant revision petition can be disposed of at this stage without issuance of notice of motion to the other side as having recourse to this process is likely to take more time.
2. The petitioner is aggrieved by the order dated 24.7.2010 vide which her evidence has been closed.
3. Learned Counsel for the petitioner states that although 8 opportunities were given to him but he could not examine his witnesses. He prays for one opportunity to conclude his entire evidence.
4. After hearing the learned Counsel for the petitioner and perusing the impugned order, I am of the opinion that there is no legal infirmity therein. However, considering purely the interest of justice and also the fact that substantial justice can be ensured by compensating the other side with costs, I deem it appropriate to dispose of the revision petition with a direction to the learned Rent Controller to afford one effective opportunity to the petitioner to lead her entire evidence at her own risk and responsibility. It is made clear that no further indulgence shall be shown to her under any circumstances. The impugned order is set aside subject to payment of Rs. 5,000/- as costs.
