RAJKUMAR SONI Vs. PRABHUDAYAL AGARWAL

JUDGEMENT

(1.) Looking to the controversy involved in the present case, the matter has been heard finally.

(2.) Instant writ petition has been filed against the order dtd. 6/2/2021 vide which the application dtd. 24/2/2020 filed by the petitioner under Sec. 21 of the Rent Control Act, 2001 for taking the affidavit of the petitioner on record in support of reply, was dismissed.

(3.) Indisputably, the petitioner filed an application for taking on record the affidavit at the time when the evidence of applicant Prabhudayal Agarwal was closed and the matter has been fixed for evidence of the petitioner and the delay in filing the affidavit has not been satisfactorily explained by the petitioner.