RAKESH AGGARWAL Vs. URMIL RANI KHOSLA

JUDGEMENT

(1.) At the outset, counsel for the petitioners submits that inadvertently, the revision petition has been filed under Article 227 of the Constitution of India and the same may be treated as petition under Sec. 15 (5) of the East Punjab Urban Rent Restriction Act, 1949.

(2.) Ordered accordingly.

(3.) Present petition is directed against order dtd. 10/5/2023 whereby application filed by the respondent, seeking amendment of the written statement, stands declined.