NEW CHANDIGARH DIESELS Vs. MUNISH KAPUR

JUDGEMENT

(1.) HEARD .

(2.) THE respondent -landlord sought ejectment of the petitioner from the demised premises and one of the ground pleaded in para 6 of the petition reads as follow:

(3.) THIS revision petition has been filed against the order dated 08.01.2015 whereby the application seeking amendment of written statement was declined. By amending the written statement the revision petitioner intended to plead that the part of property No.SCO -7, Sector - 26, Chandigarh, has been vacated by various tenants during the pendency of the petition and now sufficient accommodation is available to the landlord -respondent to carry on his business at Sector -26.