AFTAB AHMAD Vs. MIRZA AZIZ BEG

JUDGEMENT

(1.) This petition, preferred under Article 227 of the Constitution of India, assails the impugned order dtd. 24/9/2020, passed by the learned Additional Rent Controller ("the learned ARC") in E-371/2018 (Mirza Aziz Beg v. Aftab Ahmad and anr.) whereby the learned ARC closed the opportunity of the petitioner, who was the respondent in the said eviction petition, to file written statement.

(2.) The impugned order notes the fact that, on 10/12/2019, one month's time was granted to the respondent to file written statement and that no written statement had been filed till 24/9/2020.

(3.) It is in these circumstances that the learned ARC has closed the petitioner's right to file written statement.