DINESH KUMAR Vs. JOGINDER KUMAR

JUDGEMENT

(1.) An application moved under Order 6 Rule 17 read with Sec. 151 of the Civil Procedure Code (CPC), seeking amendment of the reply filed by the tenant, was dismissed by the learned Rent Controller on 4/9/2023. Feeling aggrieved, the tenant has instituted the instant revision petition under Sec. 24(5) of the H.P. Urban Rent Control Act, 1987 (in short 'the Act'). Parties hereinafter have been referred to according to their status before the learned Rent Controller. Whether reporters of print and electronic media may be allowed to see the order? Yes.

(2.) Facts:-

(3.) Submissions:-