CLR/63/2022
2023 Latest Caselaw 2634 UK

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                                            CLR No. 63 of 2022
                                            Hon'bleVivek Bharti Sharma, J.

Mr. Atul Kumar Bansal, counsel for appellant.

2. Counsel for the revisionist would submit that the judgment of the trial court was not passed on the facts of the case, however, he could not clarifying that when it is stated in paragraph 8 of the plaint that there was typographical mistake about the period of arrears of rent, then how could it be accepted or admitted to be a valid legal notice under the law.

3. Put up on 29.11.2023.

(Vivek Bharti Sharma, J.) 05.09.2023 Mamta