S TARSEM SINGH Vs. GULZAR SINGH

JUDGEMENT

(1.) Today only C.M. 448/81 is listed for hearing but the learned counsel for the parties agree that the appeal itself be decided.

(2.) Learned counsel for the parties further agree that the impugned order of the Rent Control Tribunal, Delhi dated 13th January, 1981 be set aside and the order of the Rent Controller, Delhi dated 24.7.1980 be restored.

(3.) In view of the agreement between the parlies the appeal is accepted. The order of the Rent Control Tribunal dated 13th January, 1981 is set aside and the order of the Rent Controller dated 24.7.1980 is restored.