MANOHAR LAL ASHWANI Vs. CHATUR NARAYAN SHARMA

JUDGEMENT

(1.) This revision application under Section 23-F of the M.P. Accommodation Control Act, 1961 (hereinafter "the Act") has been filed by the tenant-applicant assailing the order dated 23.11.2010 by which the defence of the tenantapplicant has been struck off.

(2.) On bare perusal of the impugned order it is gathered that on account of non-deposition of the rent in time before the learned Rent Controlling Authority the defence was struck off. Learned counsel for the applicant submits that rent was deposited but it was deposited little late. Learned counsel further submits that the applicant will file necessary application to condone the delay in depositing the rent and therefore, the order striking out the defence be set aside.

(3.) On the other hand, Shri Thakre, learned counsel for the respondent argued in support of the impugned order and submitted that this revision be dismissed.