Anil Kshetarpal, J.
1. Case called twice.
2. The learned counsel representing the petitioner did not come forward to press this revision petition.
3. This Court has gone through the revision petition. The Rent Controller has refused to assess the provisional rent as the tenant disputes the relationship. The petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 is pending adjudication. It is well settled that if the tenant disputes the relationship of the landlord and tenant, the Rent Controller is not obliged to assess the provisional rent.
4. In view of the aforesaid facts, no ground is made out to interfere. Hence, the present revision petition is dismissed.
5. The miscellaneous application(s) pending, if any, shall stand disposed of.
