ARUN CHAWLA Vs. RAMESH LAL

JUDGEMENT

(1.) This writ petition has been filed against the order dated 22.8.2008 passed by the Additional Munsif, IInd Court, Ranchi in Eviction Suit No. 19 of 2006, striking off the defence of petitioner and also against the order dated 5.9.2009, whereby the prayer for extension of time has been rejected.

(2.) After hearing counsel for the parties, and on going through the records, it is absolutely clear that the petitioner has not complied with the order passed by the trial court under section 15 of the Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982, for deposit of arrears/current rent; and he is continuously flouting the order.

(3.) When I expressed that I am not inclined to interfere with the impugned orders in exercise of the powers under Article 227 of the Constitution of India, Mr. Amar Kumar Sinha, learned counsel for the petitioner, submitted that the petitioner is ready to pay the cost, if directed by this Court for allowing him to give one chance to contest the suit.