(3)The landlord may submit his reply, affidavits and documents after serving copies of the same on the petitioner within a period not exceeding ten days from the date of service of notice. The petitioner may file rejoinder, if any, after serving copy of the same on the landlord, within a period of seven days from the date of service of reply. The Rent Tribunal shall thereafter fix a date of hearing, which shall not be later than fifteen days from the date fixed for filing of rejoinder. The petition shall he disposed of within a period of ninety days from the date of service of notice on the landlord.
