KALLU RAM Vs. LAXMI DEVI

JUDGEMENT

(1.) THE abovementioned petition has been filed by the petitioner against the rejection of leave to defend application and eviction order dated 24th April, 2012 passed by the Rent Controller (North), Delhi in Eviction Petition No.22/2011. The main reason for rejection of application was that the same has not been filed within stipulated period.

(2.) THE prayer made in the petition is to set-aside and quash the order dated 24th April, 2012.

(3.) THE petitioner received the summons on 3rd July, 2011. The application for leave to defend was filed on 19th July, 2011. The last date for filing the application for leave to defend was 18th July, 2011, under the prescribed period of 15 days.