RACHPAL SINGH Vs. GURMEET KAUR

JUDGEMENT

(1.) Facts are as under:-

(2.) The petitioner-tenant applied to the learned Rent Controller for framing of issues in the context of the leave to defend. The plea raised was that the disposal afresh of the plea regarding the leave to defend was authorised by the order dated 15.2.2010 of this Court.

(3.) The plea was negatived by the learned Rent Controller by observing that there was no necessity to frame issues because the plea for leave to defend had already been dismissed by the learned Rent Controller and the finding stood affirmed with the withdrawal of Civil Revision No.275 of 2010 whereby the validity of that order had been challenged.