ANITA DEVI TULSIAN Vs. SUBH KARAN

JUDGEMENT

(1.) CM 5837/2021(Exemption)

(2.) In the eviction petition filed by the petitioner, an order dated 07.12.2011 under Section 15(1) of the Act came to be passed by the learned Additional Rent Controller, directing as under:

(3.) The eviction petition was finally decided in favour of the petitioner under Section 14(1)(a) of the Act by the judgment dated 17.03.2018 and the petition was set down for an enquiry under Section 14(2) of the Act.