VINOD KUMAR Vs. GURDEV SINGH AND ORS.

JUDGEMENT

(1.) Exemption is granted from filing certified copies of impugned order dated 31.03.2014 as also of Annexures P -1 to P -5 and the same are taken on record, subject to all just exceptions.

(2.) Mr. Harsh Bunger, Advocate, accepts notice on behalf of the respondents.

(3.) A petition under Sec. 13 -B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the '1949 Act'), was filed by the respondent -landlords against the petitioner -tenant. In the said petition, leave to contest the petition was granted. A written statement was filed by the petitioner -tenant, in which, apart from the other objections, an objection was taken that the address of the property in question and that of the petitioner therein is totally wrong. The documents attached alongwith the petition do not pertain to the property in question which renders the present petition liable to be dismissed. These objections were being sought to be taken care of, an application under Order 6 Rule 17 of the Civil Procedure Code (For short 'the CPC) for amendment of the petition was filed by the respondent -landlords.