SHRI SHANTI SARUP Vs. SHRI NEM CHAND JAIN

JUDGEMENT

(1.) Both parties are agreed that the appeal may be disposed of. We are of opinion that this is a case where leave to defend should have been granted. The Order of the Additional Rent Controller refusing leave to defend and the Order of the High Court confirming the order of the Additional Rent Controller are set aside and the matter is remitted back to the Additional Rent Controller for disposal according to law. The appeal is disposed of accordingly with no order as to costs.