STATE OF HARYANA Vs. GURMAIL SINGH

JUDGEMENT

(1.) Application filed by the tenant for grant of leave to defend the petition has been dismissed on the ground that it was filed beyond the time prescribed.

(2.) A three-Judges Bench in the case of Anwar Ali vs. Gian Kaur 2012 (1) RCR 290 have held that Rent Controller has no jurisdiction to condone the delay in filing an application for leave to defend as provided under Section 18 (A) of the East Punjab Urban Rent Restriction Act, 1949.

(3.) It is undisputed that application was not filed within the prescribed time from the date of service of summons as per Schedule II attached to the Act of 1949.