Sudhir Agarwal, J. - (1.) Heard Sri Sharad Chandra Upadhyay, learned counsel for the petitioner and perused the record.
(2.) The only question up for consideration, as to what was the first date of hearing in the present case and whether petitioner complied with requirement of deposit of entire amount on the first date of hearing or not as contemplated in Section 20(4) Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") so as to get its benefit
(3.) The petitioner's claim that he submitted Tender for payment of entire dues including rent etc. on 29.1.1997 and payment was actually made on 31.1.1997. According to him 29.1.1997, when the Court noticing his appearance allowed his application granting time to file written statement, should be deemed to be first date of hearing and not any early date.;