Lajpat Rai & Another vs Amarnath
2014 Latest Caselaw 2206 Del

Citation : 2014 Latest Caselaw 2206 Del
Judgement Date : 1 May, 2014

Delhi High Court

Lajpat Rai & Another vs Amarnath on 1 May, 2014

WPMS No. 994 of 2014
Hon'ble Alok Singh, J.

Mr. Devesh Upreti, Advocate for the petitioner.

The only request of learned counsel for the petitioner is that learned Appellate Authority / Addl. District Judge, Dehradun be directed to decide Rent Control Appeal No. 29 of 2012 (Amarnath Vs. Lajpat Rai) within such time, as this Court may deem fit.

Without expressing any opinion on the merit of the case, present petition is disposed of with a request to the Appellate Authority/ Addl. District Judge, Dehradun to explore every possibility to decide the Rent Control Appeal No. 29 of 2012 at its own merit, in accordance with law preferably within 60 days from the date certified copy of this order is placed before Appellate Authority. Appellate Authority is further requested not to grant any unnecessary adjournment to either of the parties.

(Alok Singh, J.) 01.05.2014 SKS

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