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Judgment
Amol Rattan Singh, J
By this petition, the petitioner challenges the order of the learned Rent Controller, dated 05.03.2019, by which the petitioners' application for appointment of a building expert has been dismissed, on the ground that the landlord (petitioner before the Rent Controller) had already examined one B.K. Singhal, Building Expert, who had submitted his report and had testified as PW-1.
Thus, the dismissal is of an application seeking appointment of a building expert by the Court and not one by which the Court has not allowed the petitioner to examine any building expert of his own, if he wishes to controvert the finding of the expert examined by the respondent-landlord.
Upon query, learned counsel submits that the present petitioners' evidence (as a respondent before that authority) is still to commence.
Having considered the matter, with the learned Rent Controller refusing to appoint a building expert, (and not refusing to examine any expert sought to be examined by the petitioner herein), I see no reason to interfere with the order impugned.
Accordingly, this petition is dismissed, with no comment whatsoever made on the merits of the case of the parties, one way or the other.