RAKESH KUMAR Vs. NAVEEN VERMA

JUDGEMENT

(1.) The day before yesterday, i.e. on 06.05.2019, the following order was recorded:-

(2.) Today, learned counsel for the petitioner having submitted that the appeal was filed by the petitioner before the appellate authority within 33 days and not on January 04, 2019, learned counsel does not dispute the aforesaid contention.

(3.) Learned counsel for the respondent however submits that the petitioner having annexed with his appeal before the appellate authority, a demand draft/bankers cheques as regards the outstanding arrears of rent only on 26.09.2018, does now show his bona fides as regards his willingness to immediately pay the rent, because if he was genuinely in a position to pay that rent and it was simply not paid because lawyers were abstaining from work on 17.08.2018, i.e. the date on which he was ordered to be evicted by the Rent Controller, the draft could have been prepared within a day or two at the most, to show such bona fides.