DAULAT RAM JAIN Vs. JAIMALA JAIN

JUDGEMENT

(1.) C.M.Appl.12289/2005 For the reasons stated in the application, which appear to be sufficient, this application is allowed. RC.Rev. 528/2001 and C.M. Appl. 1139/2001 and 1410/2002 are restored to their original number and file. This application stands disposed of. RC.REV. 528/2001 and C.M. Appl. 1139/2001 and 1410/2002

(2.) RC. Rev. 528/2001 seeks to challenge order dated 16.2.2001 of the Rent Controller, Delhi (for short 'the Controller') in E-88/99 dismissing the application of the petitioner for extension of time for filing his leave to defend and decreed the petition under Section 14D of the Delhi Rent control Act, 1958 (for short 'the Act').

(3.) Brief facts of the case, as have been noted by the learned Controller are that -