UCO BANK GUNA Vs. LAXMI OJHA

JUDGEMENT

(1.) HEARD the learned counsel for the defendant-applicant.

(2.) THE learned counsel for the applicant has produced the copy of application filed under Section 23-Aof the M. P. Accommodation Control Act, 1961.

(3.) THE defendant-tenant-applicant is aggrieved by an order passed by the Rent Controlling Authority, Guna, rejecting its application seeking amendment in the written statement filed by it opposing the application of the non-applicant-respondent seeking an order for the eviction of the defendant from the premises in dispute which was claimed to be bonafide required by the landlady for meeting out the urgent necessity disclosed in the application.