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Judgment
S.K. Seth, J.—This petition is by the defendant in a suit for eviction under the provisions of the Transfer of Property Act. Suit was filed after terminating the lease. During the suit, petitioner wanted to place on record notice dated 8.6.2012 and in the light of said notice, also wanted to amend the written statement to raise the plea of holding-over. Respondent opposed the applications and explained that subsequent notice was wrongly issued by mistake and no sooner this mistake was realised, said notice was with drawn. Upon due consideration of submissions trial Court found, no substance in the applications, therefore they were rejected by the order impugned.
After having heard learned counsel for petitioner on the question of admission at length and going through material on record, I am of the opinion that no interference is warranted with order impugned. Court has not committed any illegality in rejecting the applications. Thus, there is no merit and substance in this petition. Accordingly it is hereby dismissed in limine.