GURDAS RAM Vs. CHARAN SINGH RAI

JUDGEMENT

(1.) Notice, In The Ejectment Petition, Was Served upon the petitioner/tenant. Thereafter, he was to seek leave to defend the eviction petition, within a period of 15 days, from the date of receipt of the notice. But after the expiry of the prescribed period, the petitioner/tenant filed an application for leave to defend the eviction petition on 5.5.2009, which has been dismissed by the Rent Controller, Hoshiarpur, vide order dated 27.2.2010. Hence, the present revision petition.

(2.) This Court has already answered in negative the question as to whether the Rent Controller, Hoshiarpur, has power to condone the delay in filing the application for leave to defend.

(3.) In Vinod Kumar Mittal and Another Vs. Jagandeep Singh Rana (Civil Revision No. 5210 of 2010, decided on 26.8.2010) and Civil Revision No. 5620 of 2010 Narinder Kumar Mittal and Another Vs. Jagandeep Singh Rana ( Civil Revision No. 5211 of 2010, decided on 26.8.2010), this Court has passed the following order:-