YOGESH KUMAR Vs. DISTRICT JUDGE DEHRADUN AND ORS.

JUDGEMENT

(1.) LEARNED Counsel for the Petitioner files amended memo of parties. The same is taken on record.

(2.) HEARD learned Counsel for the parties and perused the record.

(3.) LEARNED Senior Advocate Mr. Sharad Sharma, appearing for the Petitioner has vehemently contended that the rent was not deposited by the Defendant within time, therefore, the application was moved for striking off the defence of the Defendant.