SHARAD AGGARWAL Vs. MANJIT KAUR

JUDGEMENT

(1.) This is a revision petition filed under Article 227 of the Constitution of India for setting aside/quashing of order dtd. 25/11/2024 (Annexure P-9) passed by the Rent Authority vide which the Rent Authority had dismissed an application filed under Order 6 Rule 17 CPC filed by the petitioner.

(2.) Learned counsel for the petitioner has submitted that the petitioner had taken several points at the time of filing an application for leave to contest, which was filed on 9/3/2018, however inadvertently in the reply filed by the petitioner-tenant to the petition under the Rent Act, all the said points could not be taken. It is submitted that it was only at the time of preparing the evidence of the tenant that the said mistake came to the notice of the counsel and accordingly, an application was moved for amendment of the written statement. It is submitted that vide order dtd. 25/11/2024, the said application has been dismissed illegally and the said order deserves to be set aside and the application filed by the petitioner for amendment of the written statement deserves to be allowed.

(3.) This Court has heard learned counsel for the petitioner and has perused the paper book and finds that the impugned order dtd. 25/11/2024 is in accordance with law and deserves to be upheld and the present revision petition being meritless, deserves to be dismissed.