WPMS/323/2022
2022 Latest Caselaw 299 UK

                   Office Notes,
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                                     WPMS No.323 of 2022
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Kartikey Hari Gupta, Advocate, for the petitioner.

The petitioner before this Court is a landlord, wherein, he has put a challenge to the judgment dated 07.12.2021, as it has been passed by the court of 5th Additional District Judge, in Rent Control Appeal No.03 of 2020 "Sitaram Jarodia Vs. Khursheeda Begum", whereby, the appeal preferred under Section 22 of Act No.13 of 1972, by the tenant has been allowed, reversing the order of the release dated 10.12.2019, passed by the Prescribed Authority, under Section 21 (1) (a) of the Act.

Let notices be issued to the respondent. The steps would be taken by the petitioner within a period of one week from today.

List this writ petition after service of the notice on the respondent.

(Sharad Kumar Sharma, J.) 18.02.2022

NR/