U L KALSI Vs. K S BHATTACHARYA

JUDGEMENT

(1.) Admit.

(2.) Since a very short point is involved in the petition, I have heard the learned counsel for the parties and proceed to decide the main petition itself.

(3.) This revision petition is directed against the order of the Additional Rent Controller, Delhi dated 1st February 1990. The petitioner filed a petition under section 14(l)(e) read with Section 25-B of the Delhi Rent Control Act (hereinafter referred to as the Act) in the court of the Rent Controller. During the pendency of the said petition, before the Additional Rent Controller passed the order on the petition, the petitioner filed an application under Order 6 Rule 17 of the Code of Civil Procedure (hereinafter referred to as the Code) seeking amendment of the petition.