SURESH KUMAR Vs. VINOD GARG

JUDGEMENT

(1.) This is a civil revision petition under Article 227 of the Constitution of India read with Sec. 151 of the Code of Civil Procedure, 1908 (CPC) for setting aside the impugned order dtd. 22/5/2019 (Annexure P-3) passed by the Rent Controller, Kaithal striking off the defence of the tenant-petitioner as well as the order dtd. 16/11/2021 (Annexure P-6) dismissing the application for recalling the order dtd. 22/5/2019.

(2.) Learned counsel for the tenant-petitioner would contend that the tenant-petitioner had put in appearance on 13/2/2019 and due to his ill-health the written statement could not be filed and the defence was struck off vide order dtd. 22/5/2019. Learned counsel for the tenant-petitioner would further contend that the written statement is ready and in case one opportunity is granted to the tenant-petitioner, he would file his written statement within a period of one week from today.

(3.) Mr. Saurabh Garg, Advocate, who is present in Court, accepts notice on behalf of the landlord-respondent and has filed his memorandum of appearance.