SURJAN SINGH KUKREJA Vs. NARENDER KUMAR SOOD

JUDGEMENT

(1.) The petitioner is the tenant before the learned Rent Controller. Vide order dtd. 26/2/2024, petitioner's application moved under Order 6 Rule 17 read with Sec. 151 of the Civil Procedure Code seeking amendment of the reply filed by him to the eviction petition, has been dismissed. Feeling aggrieved, the petitioner has taken recourse to the instant revision petition.

(2.) Facts

(3.) Submissions.