NALINI MEHRA Vs. GROUP CAPTAIN H. KAUSHAL

JUDGEMENT

(1.) The appellant has come up against an order of remand. The High Court has remitted the case to the Competent Authority to decide the amount of compensation payable to the landlord. The High Court has made it clear that except the jurisdiction aspect it will be open to the appellant herein to take all available contentions before the Competent Authority.

(2.) In that view of the matter, we do not find it a fit case for interference. The appeal is hence dismissed.

(3.) However, it will be open to both the sides to take all available contentions except the contention on jurisdiction before the Competent Authority.