TARUN KUMAR Vs. PREETO

JUDGEMENT

(1.) Vide order being assailed, dated 06.03.2014, prayer of the petitioner-tenant for amendment in his written statement has since been rejected.

(2.) In response, respondent opposed the prayer for amendment and prayed for dismissal of the application. On a consideration of the matter in issue, Rent Controller declined the prayer, seeking amendment in the written statement filed by the petitioner, and concluded, as thus:

(3.) I have heard counsel for the parties and perused the paper book.